Section 171 in The Navy (Pay And Allowances) Regulations, 1966
171. Ration allowance to apprehended deserters.
(1)Naval deserters or absentees from the Indian Navy apprehended by Civil authorities shall be entitled to rations the cost of which does not exceed-(a)Rs. 1.25 per sailor per diem while he is in Civil custody, and(b)Rs. 2 per sailor per diem when he is travelling by rail or road.(2)The Civil authorities may claim the amounts actually spent by them for the rations subject to the limits laid down in sub-regulation (1) from the Controller of Defence Accounts (Navy), Bombay.(3)When claiming the amounts from the Controller of Defence Accounts (Navy), Bombay a certificate that the aforesaid deserters or absentees belong to the Indian Navy should be obtained from the Captain, Naval Barracks, Bombay.
