Section 207 in The Navy (Pay And Allowances) Regulations, 1966
207. Compensation when not admissible.
(1)Compensation shall not be paid to a sailor to whom Government accommodation of the authorised class has been allotted but who, thereafter, prefers to take private accommodation; nor shall it be paid to a sailor in receipt of any special allowance in lieu of accommodation.(2)Compensation on the scale appropriate to a higher appointment shall not be admissible to a sailor who is acting in such appointment; nor to a sailor for whom accommodation, on the scale laid down for his substantive appointment is available but who elects to retain his inferior quarters.(3)Compensation for inferior quarters shall not be admissible-(a)in hutted camps;(b)when Government tents have been provided;(c)when, in the opinion of the accommodation allotting authority, the sailor concerned is suitably housed irrespective of the scale of accommodation laid down;(d)owing to deficiencies in out-houses;(e)to sailors who are entitled to compensation in lieu of quarters at less than rupees six per mensem;(f)to sailors in occupation of Government accommodation declared not habitable; the occupation of such accommodation shall also be at their own risk and cost.
