Section 255 in The Navy (Pay And Allowances) Regulations, 1966
255. Drawal of advances and purchase of bicycles.
(1)The advance shall he drawn from the Controller of Defence Account (Navy), Bombay, on a contingent bill Form prescribed in Appendix XI-G supported by a copy of the latter of the sanctioning authority.(2)If the advance is not drawn within one month of the date of the sanction the sanction shall lapse.(3)Purchase shall he made within one month of the date on which the advance is drawn and if the amount taken is in excess of the actual price paid, the balance shall he refunded at once to the Government.
