Section 194(2) in The Navy (Pay And Allowances) Regulations, 1966
(2)Where officers are permitted to make private arrangements for accommodation, the sanction of the Station Commander accorded within a period of two months from the date of hiring of private accommodation shall be treated as in order. Application for approval of the scale and [Licence Fee] [Inserted & Substitued by S.R.O. 9-E, dated 19th March, 1974] of such hired accommodation shall be made either before or within 10 days of the date of hiring.While according sanction, no relaxation shall he made by the Station Commander in regard to the conditions pertaining to the scale, area, rate of [Licence Fee] [Inserted & Substitued by S.R.O. 9-E, dated 19th March, 1974] or the like.
