Section 136(1) in The Navy (Pay And Allowances) Regulations, 1966
(1)Compensatory allowance at the same rates and conditions as are given in [regulation 135A] [Inserted, Substitued & Omitted by S.R.O. 9(E), dated 19th March, 1974] shall also be admissible to sailors serving afloat on board ships based on ports situated in qualifying localities.
