Section 19(b) in The Merchant Shipping (Amendment) Act, 2002
(b)for sub- section (1), the following sub- section shall be substituted, namely:-" (1) Where any liability is alleged to have been incurred by a person referred to in sub- section (1) of section 352A in respect of claims arising out of an occurrence, and legal proceedings are instituted in respect of claims subject to limitation, then uch person may apply to the High Court for the setting up of a limitation Fund for the total sum representing the amounts set out in the Convention or the rules made in this behalf under this Part applicable to claims for which that person may be liable ogether with interest thereon from the date of occurrence giving rise to the liability until the date of the constitution of the Fund.";
