Section 194(1) in The Navy (Pay And Allowances) Regulations, 1966
(1)In cases in which accommodation is not available in the station pool of accommodation, an officer entitled to be provided with accommodation, may be permitted by the Station Commander in writing to make his own arrangements for accommodation. The officer, in that case, shall be entitled to the reimbursement of expenditure incurred towards [Licence Fee] [Inserted & Substitued by S.R.O. 9-E, dated 19th March, 1974] in excess of the amount he would normally be required to pay it Government accommodation is provided.
