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Union of India - Section

Section 164 in The Navy (Pay And Allowances) Regulations, 1966

164. Ration allowance while travelling.

(1)When it is not possible to issue rations in kind to parties of sailors travelling by rail or road, the Commanding Officer may issue ration allowance admissible in advance to cover the period of the journey.
(2)To meet unforeseen delays caused during transit, parties of sailors, that is to say, sailors proceeding in a batch on draft from one place to another or a party of sailors proceeding on escort duty, to whom ration allowance is issued in lieu of free rations for the period of the journey shall, in addition, be given a reserve of ration money in advance in the following scale :
(i)Fora journey for over 18 hours but not exceeding 24 hours with nochange of train. Onedays' advance ration money.
(ii)For a journey referred to in sub-clause (i), with a change oftrain. Twodays' advance ration money.
(iii)For a journey for a period between 24 and 48 hours with one ormore changes. Threedays' advance ration money.
(iv)For a journey for a period between 48 and 72 hours with one ormore changes. Fourdays' advance ration money.
(v)For a journey for a period of over 72 hours with one or morechanges. Fivedays' advance ration money.
(3)Such advance shall be adjusted on completion of the journey and the authorities making the advances shall correctly furnish all the requisite particulars to the Supply Officer-in-Charge, Naval Pay Office, Bombay [and to the Controller of Defence Accounts (Navy), Bombay along with cash account) to enable him to make the necessary adjustments in the individual pay account of the sailor on the authority of the information contained in the Genform.