Section 207(2) in The Navy (Pension) Regulations, 1964
(2)If after the expiry of three years no explanation has been received of the cause of a pensioner failing to draw his pension, his name shall be struck off the pension establishment. If he thereafter prefers a claim to draw his pension he maybe readmitted to the pension establishment if he accounts for his failure to draw the pension, to the satisfaction of the competent authority. The authority shall, depending on the circumstances of the case grant or withhold the arrears of the pension or any portion thereof.
