Section 164(3) in The Navy (Pay And Allowances) Regulations, 1966
(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.
