Section 189(1) in The Navy (Pension) Regulations, 1964
(1)Except as provided in regulation 180 and sub-regulations (2) to (4), a pensioner shall take payment in person after the pension disbursing officer has satisfied himself as to his identity.[Explanation [Inserted by S.R.O. 95, dated 15th February, 1975] - Service or disability pensioners, except female pensioners and those who have been specially exempted by the Central Government, shall, as an additional precaution, be identified with reference to their photographs sent to the pension disbursing officer by the Controller of Defence Accounts (Pensions)."]