Section 118(6) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(6)Declaration.(a)Candidates shall undertake not to marry until they complete their full training at the 2[Naval Academy Cochin] and later on at the Indian Naval Ships and establishments. A candidate who marries subsequent to the date of his application, though successful at the written examination or Services Selection Board or medical examination, shall not be selected for training. A candidate who marries while under training shall be discharged and shall be liable to refund all expenditure incurred on him by the Government.(b)Before a candidate joins the academy, the candidate and/or his parent/guardian shall be required to sign :
