Section 133(2) in The Navy (Pay And Allowances) Regulations, 1966
(2)[ When a sailor has been tried and convicted by a criminal court, he shall forfeit one day's pay for each day or part of a day during which he is detained by the civil power as a part of the sentence. He shall also, as a general rule, forfeit pay in like manner for the time spent in custody pending his trial.] [Substitutued by S.R.O. 9(E), dated 19th March, 1974]
