Section 10 in The Navy (Disposal Of Private Property) Regulations, 1961
10. Custody of moneys.
- Any cash collected or moneys realised by sale or conversion of property or from any bank shall be deposited, if practicable, in the civil treasury or nearest branch of the Reserve Bank of India or of the State Bank of India, in a current account to the credit of the Commanding Officer, otherwise, with the Supply Officer of the ship or in ship's imprest account.
