Section 183(a) in The Navy (Pension) Regulations, 1964
(a)Where the insane pensioner is lodgd in an asylum.-The whole of the pension or gratuity or children's allowance shall be paid to the dependants of the pensioner on the production of the life certificate and the pension certificate as required under regulations 189 and 194, the question of payment by them of the cost of the Pensioner's maintenance being left to be decided by the court on an application made by the asylum authorities in accordance with the provisions of section 26 of the Indian Lunacy Act, 1912 (4 of 1912).
