Section 210(4) in The Navy (Pay And Allowances) Regulations, 1966
(4)Compensation for the loss of clothing (including personal clothing) equipment and articles occurring in the above mentioned circumstances may also be sanctioned by the Administrative Authority recommended by the Board of Inquiry, subject to a limit of Rs. 500/- in each individual case. Compensation will not cover items like jewellery, refrigerators, airconditioners and other expensive articles. The competent authority will take into account the prices of the articles, the period for which they had been used, and their depreciation while assessing the amount of compensation. Compensation in the case of civilian clothing will be restricted to the civilian clothing allowance. Where the Board of Inquiry recommends compensation in excess of the above amount the case may be referred to Government for consideration on merits".]
