Section 217 in The Navy (Pay And Allowances) Regulations, 1966
217. Compensation for loss of baggage sent by another vessel.
- Where an officer for his own convenience sends any of his baggage or articles of equipment by any of the Indian Naval Ships or a private vessel in which he himself is not travelling as a passenger, it shall he incumbent upon him to insure such baggage or articles, and if he neglects to do so no compensation shall be given in the event of their loss.
