Section 205 in The Navy (Pay And Allowances) Regulations, 1966
205. Compensation to Petty Officers and below.
- Married sailors of the rate of Petty Officer and below, who are not provided with married accommodation but are permitted to live out and make their own arrangements irrespective of the fact whether or not Government is in a position to provide them with single accommodation, shall be granted compensation at full rates, provided that they are within the authorised percentages of married establishments.
