Section 12(2) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(2)In case the flag of the President of the Republic, the Standard of the Royal Personage or the member of the Royal family of the nation to which the port belongs, is hoisted in the salute to the national flag shall be considered as personal to that flag or standard as representing the nation, and in this case the salute will not be returned.In the event of this salute being returned, a further salute of 2lguns shall be fired.
