Section 227(d) in Police Regulations, Bengal , 1943
(d)"Salvage" means the compensation allowed to persons by whose assistance a ship or boat, or the cargo of a ship, or the lives of the persons on board are saved from danger or loss in the cases of ship wrecks, abandonment of vessel, or the like. It is necessary, therefore, that life or property shall be in peril, and that skill or enterprise shall be displayed, or risk encountered, on the part of the salvers before any claim to salvage can be established.
