Section 113 in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
113.
(1)Honours shall be paid officially only at the funeral of officers or men who have died on active service and whose bodies are committed to the sea, cremated or buried within the precincts of a naval port or at the place where the ship is lying. Notwithstanding this Regulation, however, the Chief of the Naval Staff may, at his discretion, authorize the rendering of honours at the funerals of officers who have held certain high appointments.(2)Where the rendering of honours at the funerals of Naval personnel who have died on active service is precluded by sub-regulation (1), application may be made (or relatives applying may be referred) to the local Army or Indian Air Force authorities, who are authorized by the Chief of Army Staff or the Chief of the Air Staff to render honours whenever possible, provided that no public expense is incurred beyond the value of the blank ammunition fired and that the place of funeral is within a reasonable distance.(3)At the funeral of officers on unemployed full pay or half pay or on the retired list, or of pensioners who possess war medals or good conduct medals, a gun-carriage and a bugler to sound the "Last Post" may be lent, when desired, together with bearer party and men to drag the gun-carriage. This privilege shall, however, only be granted when the cremation or burial is within the precincts of a naval port and upon the conditions that there is no interference with Service duties, that no expense to the public is entailed, and that the services of the men on the bearer and gun-carriage parties are entirely voluntary.(4)Expense for which it would be necessary to seek repayment from the representatives of the deceased shall not be incurred, whether they are willing to defray it or not.
