Section 211(1) in The Navy (Pension) Regulations, 1964
(1)Over payments of pension not due to an error in law (including misinterpretation of regulations and orders) which are, from any cause, irrecoverable may be written off by the Controller of Defence Accounts (Pensions) or by a joint Controller of Defence Accounts (Pensions), if in independent charge, up to an amount not exceeding rupees two hundred and fifty in each case.
