(2)Where any [Court or Judicial Magistrate of the first class or Metropolitan Magistrate or other officer] [ Substituted by Act 12 of 1983, Section 17 and Schedule, for " Court, Magistrate or other officer" (w.e.f. 18.5.1983).] or authority has power under this Act, to make an order directing payment to be made of any seaman's wages, fines or other sums of money, then if the person so directed to pay the same is the master, owner or agent of a ship and the same is not paid at the time or in the manner directed by the order of the [Court or Judicial Magistrate of the first class or Metropolitan Magistrate or officer] [ Substituted by Act 12 of 1983, Section 17 and Schedule, for " Court, Magistrate or officer" (w.e.f. 18.5.1983).] or authority may, in addition to any other power it or he may have for the purpose of compelling payment by warrant, direct the amount remaining unpaid to be levied by distress and sale of the ship and her equipment.
