Section 196(f) in The Navy (Pay And Allowances) Regulations, 1966
(f)The [Licence Fee] [Substitued by S.R.O. 9-E, dated 19th March, 1974] and other charges shall be paid direct to the landlord, hotel and the like, as the case may be, by the officer concerned and he shall be entitled to reimbursement admissible under regulations 194 and 195.
