Section 180(2) in The Navy (Pension) Regulations, 1964
(2)Any such recipient not resident in India may draw his or her pension or allowance in India through a duly authorised agent, who shall either produce a certificate by a magistrate, a notary, a banker or a diplomatic representative of the Central Government on each occasion, that he or she was alive on the date up to which his or her pension or allowance is claimed, or execute a bond in favour of the Central Government to refund over payments and produce such a certificate as aforesaid at least once a year.
