(2)Magistrate to issue warrant of distress if darn age to wharves, etc., caused by negligence.- if at the time appointed in the summons, and whether the person summoned shall appear or not, the Magistrate Finds that the alleged damage was done through such negligence as aforesaid, and that the pecuniary amount of the same does not exceed two hundred rupees,it shall be lawful for the Magistrate to issue his warrant of distress under which a sufficient portion of the boats, masts, spars, ropes, cables, anchors or stores of the vessel may be seized and sold to cover the expenses of, and attending the execution of, the distress and the pecuniary amount of damage as aforesaid;and such amount shall be paid to the Commissioners out of the proceeds of distress.
