Section 204(2) in The Navy (Pay And Allowances) Regulations, 1966
(2)Single [Master Chief Petty Officers and] [Inserted by S.R.O. 9-E, dated 19th March, 1974] Chief Petty Officers and married Master Chief Petty Officers andI Chief Petty Officers living without their families, and who are permitted to make their own arrangements, shall be entitled to compensation at two-thirds of the rates specified in regulation 201.
