(7)Where a vessel or other property is detained in connection with a claim, covered under this Chapter, the High Court may order release of such vessel or other property, upon an application made by the person, who is entitled to limit their liability and by-(a)ensuring that such person, who is entitled to constitute the limitation fund has submitted his availability in person to the jurisdiction of the High Court; or(b)depositing sufficient fund or financial guarantee as determined by the High Court as security; or(c)constituting the limitation fund, as the case may be.
