Section 329(4) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(4)When a break in continuity of "Very Good" conduct is obligatory under sub-regulation (2) the break need not be specially recorded on the sailor's Record of Offences Sheet because it will be obvious why it has been incurred but in all other circumstances the break shall be recorded in the "Remarks" column of the Sailor's Record of offences Sheet, and not in the "Punishment Awarded" column.
