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Union of India - Section

Section 219 in The Navy (Pay And Allowances) Regulations, 1966

219. Compensation for additional cost of car insurance.

(1)An officer serving on the staff of any Indian Embassy or High Commission in a foreign country, who has not been provided with an official car for his use and in whose case maintenance of a private car has been certified by the concerned Ambassador or High Commissioner as necessary for the efficient performance of duties at the post abroad, shall be reimbursed at the following rates, the expenses incurred by him on account of Insurance of his private car maintained abroad :
  Rs.per mensem
(a)Captain or Commander 25
(b)Lieutenant Commander or Lieutenant 20
(2)The payment shall be made on the officer's certifying each month that he maintains a private car, that he has taken out a comprehensive insurance policy for it and that it is in force; a copy of the receipt for every payment of insurance premium shall also he filed by the officer with the Embassy or High Commission.