Section 244(e) in The Navy (Pay And Allowances) Regulations, 1966
(e)A certificate by the officer to whom the advance is sanctioned endorsed on the contingent bill for the advance that the advance is not being drawn for a conveyance which has already been purchased and paid for, or that the advance claimed in the bill is not more than the minimum amount required to meet the balance of the price of the conveyance, if part of the cost of the conveyance has already been paid.
