Section 12 in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
12. Flags of President or Standards of Royal personages at Foreign ports.
(1)whenever any of Indian Naval Ships arrive at a foreign port in which salutes are returned, and where the flag of the President of a Republic or the standard of any Royal personage is hoisted, the customary salute to the flag of the nation to which the port belongs shall in all cases be fired first, the President's flag or the Standards present being subsequently saluted in the order directed in Regulation 11.(2)In case the flag of the President of the Republic, the Standard of the Royal Personage or the member of the Royal family of the nation to which the port belongs, is hoisted in the salute to the national flag shall be considered as personal to that flag or standard as representing the nation, and in this case the salute will not be returned.In the event of this salute being returned, a further salute of 2lguns shall be fired.(3)In Commonwealth ports, Indian Naval Ships shall only salute the President flag or the Standards present in the order directed in Regulation 11. These salutes will not be returned.(4)Certain countries have regulations concerning the firing of salutes to, and in the presence of President's Flag, and the Royal Standard which differ from the rules in this Regulation and Regulation 13. When visiting foreign ports, therefore, Commanding Officers of Indian Naval Ships, shall when in doubt, ascertain the local practice in this respect and act in accordance with it, except that in no circumstances shall a Presidential or Royal salute of more than 21 guns be fired. Such foreign regulations as differ from those in this and the Regulation 13 and whose details are definitely known, are promulgated in Navy Orders.
