Section 262(3) in The Navy (Pay And Allowances) Regulations, 1966
(3)Roth married and single officers afloat shall be provided by the Government, free of charge and for themselves only, accommodation and the following allied services, namely:(a)Light and fans.(b)Furniture.(c)Water.(d)Conservancy.Explanation - The provisions of sub-regulation (2) shall not be applicable to naval officers serving afloat who by virtue of their appointment afloat shall be entitled to the aforesaid facilities free of charge irrespective of the question whether expatriation allowance is in issue to them or not.Relined of Cost Training
