Section 148(9) in The Navy (Pay And Allowances) Regulations, 1966
(9)A clearance diver who is borne on the authorised complement of such divers shall be entitled to dip money at the rates and under the conditions laid down in sub-regulations (1) to (8) provided that when he is employed in hazardous operations of live mine clearance, he shall be entitled to dip money at double the rates specified in sub-regulation (1).
