Section 230(1) in The Navy (Pension) Regulations, 1964
(1)If the examination is conducted by a single medical officer, the applicant shall himself pay the medical officer's prescribed fee of rupees sixteen, out of which rupees twelve in cash shall be retained by the medical officer concerned and the remaining rupees four shall be credited to the Central Government. If he is originally examined by the civil medical board he shall pay a fee of rupees four into a Government treasury and make over the receipt for the fee to the board before the examination together with an additional fee of rupees twelve to be retained and divided by the members of the board among themselves. If the pensioner is examined by a Service board, no fee shall be paid by him in respect of his first examination.
