Section 242(2) in The Navy (Pay And Allowances) Regulations, 1966
(2)If an officer seeks permission to transfer a motor car to another officer who should use a motor car in the discharge of his duties, the sanctioning authority may permit to transfer the liability attached to the car to the later, provided that the transferee records a declaration that he is aware that the motor car transferred to him remains subject to the mortgage bond and that he is bound by its terms and provisions. The application for sale of a vehicle shall be forwarded to the sanctioning authority through proper channel.
