Section 141 in The Navy (Pay And Allowances) Regulations, 1966
141. Entitlement to free conservancy.
- Married sailors of the Indian Navy serving both ashore and afloat who are in occupation of Government quarters or are in receipt of money compensation in lieu of quarters and are permitted to reside at the duty station with their families under their own arrangement, shall be entitled to tree conservancy which includes provision of services of sweeper and water carrier, provided that they are within the percentage of authorised married establishment.
