Section 196(e) in The Navy (Pay And Allowances) Regulations, 1966
(e)When necessary arrangements for accommodation in each case have been concluded, the amount of [Licence Fee] [Substitued by S.R.O. 9-E, dated 19th March, 1974] shall be approved in writing by the Officer Commanding. Station except in the case of officers of the rank of Captain in which case it shall be approved by the General Officer, Commanding Area. The [Licence Fee] [Substitued by S.R.O. 9-E, dated 19th March, 1974] fixed under such arrangement shall not, in any case, exceed the [Licence Fee] [Substitued by S.R.O. 9-E, dated 19th March, 1974] payable by Government for similar hired accommodation in the station. In cases in which the [Licence Fee] [Substitued by S.R.O. 9-E, dated 19th March, 1974] is excessive, specific orders in writing of the General Officer, Commanding Area shall be obtained.
