Section 185 in The Navy (Pay And Allowances) Regulations, 1966
185. Payment to pilots when employed.
(1)The Commanding Officer of an Indian Naval ship may, if he employees any pilot in such ship, make payments to such pilot out of the contingent money in his charge and forward the receipted bills to the Chief of the Naval Staff for his sanction, if such employment is later considered by the Chief of the Naval Staff to be unnecessary in any case, the sum so paid already by the Commanding Officer shall be deducted from his salary unless he can justify such employment to the Chief of the Naval Staff.(2)When it may be found necessary to employ one ship to tow another, only one pilot shall be paid, except in extraordinary cases, the particulars of which are to be noted in the relevant certificates connected with such employment. The payment for pilotage shall be made only to the pilot of either ship to whom the senior officer shall think fit to give charge. Such pilot may be directed by the senior officer to be in whichever ship he may consider most advantageous under the circumstances of the service to be performed.
