Section 60(1) in The Navy (Pay And Allowances) Regulations, 1966
(1)The classes of ships service on which qualifies for hardlying money at "full rates" are as follows :-](a)Mine-sweepers :(i)Motor Mine-sweepers.(ii)Inshore Mine-sweepers.(iii)Coastal Minesweepers : Bedi Bhavanagar.(iv)Pondicherry.(v)Porbandar.(vi)Allepey.(vii)Ratnagiri.(viii)INS DBT-55(ix)Malvan.(x)Mangrol.(xi)Mahe.(xii)Malse.(xiii)Mulki.(xiv)Magdala.(xv)IN clul-35.(xvi)INSMakar.(b)Salvage vessel and Ocean-going Tug-(c)Landing Craft-Major and Minor Landing Craft and Landing Berges:- L-31, L-32, INCLU-33, INCLU - 34(d)Small Craft:(i)Trawlers and Craft on Mine-sweepers and Anti-Submarine Work.(ii)Examination Vessels.(iii)Motor Torpedo Boats.(iv)Motor Gunnery Boats.(v)Seaward Petrol Craft.(vi)Sea going Lanches.(e)[ Sub-marines: KALVARI, KHANDERI, KARANAJ, KURSURA, MSTAR, VELA, VAGIR, VAGLI, VAGHSHEER. [Substitued by S.R.O. 19(E),dated 23rd October, 1986]Explanation. - Hard lying Money at full rates to officers and sailors of NISTAR, VELA, VAGIR, VAGLI and VAGHSHEER shall be admissible from the date of their commissioning.](f)[ Missile Boats. - Hardlying money shall also be payable to officers serving on board the following missile boats at the full rates, namely:- [Substitued by S.R.O. 19(E), dated 23rd October, 1986]VINASH, NIRCHAT, VIDYUT, NIRBHIK, VIJETA, NASHAK, VEER, NIPAT, PRATAP, PRALAYA, PRABAL, PRACHAND, CHAPAL, CHAMAK, CHARAG, CHATAK.Explanation. - Hardlying money to officers and sailors of these boats shall be admissible from the date of their Commissioning."]
