Section 192(1) in The Navy (Pension) Regulations, 1964
(1)Subject to the provisions of sub-regulation (2), a pension to any sailor or to any of his legal heir, payable under these Regulations shall be paid only after it has become due. In the State or Union territory specified in column 1 of Appendix XI such pension shall be payable as specified against that State or Union territory in column 2 thereof.
