Section 413 in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
413. Application of Chapter XIV.
- All persons who, not being members of the Armed Forces of the Union, are attached to or employed with or following any portion of the Indian Navy shall be subject to naval law during any period declared by the Central Government by a notification in the Official Gazette under clause (b) of sub-section (1) of Section 3 of the Act as a period of active service with reference to the area mentioned in the said notification in respect of the matters contained in this Chapter.
