Section 11 in The Merchant Shipping (Wrecks and Salvage) Rules, 1974
11. Claims by agents or assigns.
- No claim made by an agent or, as the case may be, an assignee of the owner of the wreck may be entertained unless the claimant satisfies the receiver, by production of such documents as he may consider sufficient for such satisfaction, that the agent or assignee has been duly authorized in this behalf by the owner.
