Section 194 in The Navy (Pay And Allowances) Regulations, 1966
194. Admissibility.
(1)In cases in which accommodation is not available in the station pool of accommodation, an officer entitled to be provided with accommodation, may be permitted by the Station Commander in writing to make his own arrangements for accommodation. The officer, in that case, shall be entitled to the reimbursement of expenditure incurred towards [Licence Fee] [Inserted & Substitued by S.R.O. 9-E, dated 19th March, 1974] in excess of the amount he would normally be required to pay it Government accommodation is provided.(2)Where officers are permitted to make private arrangements for accommodation, the sanction of the Station Commander accorded within a period of two months from the date of hiring of private accommodation shall be treated as in order. Application for approval of the scale and [Licence Fee] [Inserted & Substitued by S.R.O. 9-E, dated 19th March, 1974] of such hired accommodation shall be made either before or within 10 days of the date of hiring.While according sanction, no relaxation shall he made by the Station Commander in regard to the conditions pertaining to the scale, area, rate of [Licence Fee] [Inserted & Substitued by S.R.O. 9-E, dated 19th March, 1974] or the like.(3)The certificate of non-availability of married accommodation shall be issued by the Station Commander to the officer within a period of 10 days of the provision of single accommodation.
