(1)Hardlying money shall be payable to officers including those belonging to record parties at the rates and under the conditions hereinafter provided.](2)Hardlying money shall also be admissible for the entire period for which an officer is borne on the ship concerned except during periods of leave, sickness, temporary duty and for periods of refit or repair of the ship during which the officers are required to stay ashore.Explanation. - Officers qualified for the grant of hardlying money for 8 days or above in a month shall be allowed the prescribed monthly rate. However, those qualifying for lesser period shall not be entitled to hardlying money for that month.
