Section 254(2) in The Navy (Pay And Allowances) Regulations, 1966
(2)The advance shall not ordinarily be granted within three years of the grant of a previous advance for the same purpose unless satisfactory evidence is produced by the individual concerned to the effect that the cycle purchased with the help of the earlier advance has been lost or has become unserviceable in which case the sanctioning, authority shall, while communicating the sanction to audit, include a certificate that he has satisfied himself that the cycle already in the possession of the individual has been lost, or has become unserviceable as the case may be.
