Section 210 in The Navy (Pay And Allowances) Regulations, 1966
210. [ Compensation in the case of sailors. [Substitued by S.R.O. 19(E), dated 23rd October, 1986]
(1)If any article of equipment, clothing (including personal clothing), books, instruments, tools or accessories, being the personal property of a sailor is lost, damaged or destroyed under circumstances mentioned below, the Government shall be liable to pay compensation to the sailor provided the loss, damage or destruction was not due to the negligence on part of the claimant.(i)When the loss, damage or destruction is caused by the action of the enemy or insurgents;(ii)When the loss, damage or destruction is due to an accident occurring when the individual was travelling by road, river, rail, sea or air on duty;(iii)When the articles are lost, damaged or destroyed in a Naval Ship or a Government building whether owned, hired or rented, or in a tent in use under proper authority and for a recognised service purpose provided the individual had no option but to live in such accommodation for the performance of his duties;(iv)When the articles are lost, damaged or destroyed while in transit by rail, road, air, river or sea provided they were in the charge and custody of Government at that time;(v)When the articles are destroyed under the orders of the competent authority;(vi)When the articles are lost, damaged or destroyed during the performance of duty.(2)Compensation will be sanctioned on the basis of the recommendation of a Board of Inquiry by the Administrative Authority. The maximum limit for compensation in respect of personal clothing will be the "frozen rates."(3)Articles of equipment, clothing or necessaries which are issued free, will be replaced by Government on the recommendation of the Board of Inquiry.(4)Compensation for the loss of clothing (including personal clothing) equipment and articles occurring in the above mentioned circumstances may also be sanctioned by the Administrative Authority recommended by the Board of Inquiry, subject to a limit of Rs. 500/- in each individual case. Compensation will not cover items like jewellery, refrigerators, airconditioners and other expensive articles. The competent authority will take into account the prices of the articles, the period for which they had been used, and their depreciation while assessing the amount of compensation. Compensation in the case of civilian clothing will be restricted to the civilian clothing allowance. Where the Board of Inquiry recommends compensation in excess of the above amount the case may be referred to Government for consideration on merits".]
