Section 23 in The Merchant Shipping (Wrecks and Salvage) Rules, 1974
23. Salvage Award.
(1)No salvage award shall be made-(a)in any case where the property or sale proceeds thereof are claimed by the owner or his duly authorized agent or assign, until the title of the claimant to the said property or sale proceeds thereof is established;(b)in any case where the property is not claimed by its owner or his duly authorized agent or assign, until the said property is sold.(c)in any case where either party has applied for the appointment of valuer under rule 22, until the valuer's charges has been paid.(2)Where the receiver has made a salvage award, he shall withhold the delivery of the wreck to the owner until the owner obtains a release from the salvor in respect of salvage due to him under the said award.(3)Where the receiver has disposed of any wreck he shall settle the salvor's claim in accordance with the award from within the sale proceeds of the wreck and obtain a receipt from the salvor in token of his having received the amount in full and final settlement of his claim, before effecting payment of balance sale proceeds to the owner.
