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[Cites 0, Cited by 0] [Section 164] [Entire Act]

Union of India - Subsection

Section 164(2) in The Navy (Pay And Allowances) Regulations, 1966

(2)To meet unforeseen delays caused during transit, parties of sailors, that is to say, sailors proceeding in a batch on draft from one place to another or a party of sailors proceeding on escort duty, to whom ration allowance is issued in lieu of free rations for the period of the journey shall, in addition, be given a reserve of ration money in advance in the following scale :
(i)Fora journey for over 18 hours but not exceeding 24 hours with nochange of train. Onedays' advance ration money.
(ii)For a journey referred to in sub-clause (i), with a change oftrain. Twodays' advance ration money.
(iii)For a journey for a period between 24 and 48 hours with one ormore changes. Threedays' advance ration money.
(iv)For a journey for a period between 48 and 72 hours with one ormore changes. Fourdays' advance ration money.
(v)For a journey for a period of over 72 hours with one or morechanges. Fivedays' advance ration money.