Section 30(4) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(4)When the fleets or squadrons of several nations are making use of the same port, the following modifications to sub-regulation (1) should be brought into force, with the concurrence of the senior naval authorities of each nation represented:-(a)On the occasions stated in Regulation 24, sub-regulation (1)(a)(i) and (ii), the flag or broad pendant of the senior naval authority concerned should be saluted by the senior naval authorities of the other nations present who may be junior to the first mentioned Flag Officer.(b)On the occasions stated in Regulation 24, sub-regulation (1)(b) the ship or Senior Officer of ships arriving or meeting, subject to sub-regulation (3) of Regulation 24, shall only salute the flag or broad pendant of the senior naval authority of the whole of the nations represented if such Flag Officer be his senior in rank, and also provided that an officer senior to the officer arriving and of his own nation is not already in company with that foreign Flag Officer. If on the other hand, an officer of his own nation, who is senior to him, is already there, the ship or Senior Officer of ships arriving shall fire only such salute as may be due to his own Senior Officer under Regulation 24, if any. If the Senior Officer of ships arriving is himself senior to all the senior naval authorities already in port, all the latter shall, subject to Regulation 24, sub-regulation (3) salute him after the prescribed national salutes, if any, have been interchanged.(c)On the occasions stated in Regulation 24, sub-regulation (1)(c), a junior Flag Officer or commodore shall, unless otherwise ordered, fire the prescribed salute to the senior naval authority of his own nation only. Should he himself already hold that position, he shall salute the flags or broad pendants of the senior naval authorities present of the other nations who may be senior to him [and will himself be saluted by those junior to him in accordance with clause (a)]. In the latter case, he shall if possible, take step to inform the Flag Officers whom he proposes to salute of the time at which he intends to do so.(d)As regard return salutes, ships will be guided by Regulation 24, sub-regulation (2) or Regulation 42, sub-regulation (2)(b), whichever is applicable, according to whether the salute has been fired by a ship of the same nation or by a foreign ship.(e)If any doubt should arise in the application of Regulation 24, sub-regulation (3), to the orders contained herein, the salute should be fired.
