Section 241(5) in The Navy (Pay And Allowances) Regulations, 1966
(5)Failure to company with the provisions regarding the execution of mortgage bond and insurance of vehicle as mentioned in this regulation shall render the officer drawing the advance liable to refund forthwith the whole of the amount advanced with interest accrued thereon unless good and sufficient reason is shown to the contrary and the competent authority waives the fulfilment of any of the conditions prescribed above by issue of specific order in writing. The competent authority for the purpose shall be the authority competent to sanction the advance.Explanation 1. - The Controller of Defence Accounts (Navy), Bombay may accept such evidence as may be adequate to show that a vehicle has been sufficiently insured and that the insurance is regularly renewed at the proper time, and should bring to the notice of the sanctioning authorities cases in which such evidence is not forthcoming.Explanation 2. - Contravention of the provisions of regulations 240 (2) and 241.
