Section 81 in The Navy (Pay And Allowances) Regulations, 1966
81. Refund of allowances on failing to serve 2 years after withdrawal.
(1)An officer to whom the outfit allowance has been paid under regulations 70 and 71 and who fails to serve in the Navy for a period of 2 years shall be required to refund 25 per cent of the outfit allowance for every period of six months or part thereof by which his service falls short of two years.(2)The refund, may however, he waived in whole or in part, at the discretion of the Chief of the Naval Staff if the failure to complete the said period of service for 2 years is due to death, invalidation through causes beyond the officer's own control, or other special circumstances.
