(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)the procedure to be followed by a receiver of wreck in respect of the taking possession of wrecks and their disposal;(b)the fees payable to receivers in respect of the work done by them;(c)the procedure to be followed for dealing with claims relating to ownership of wrecks;(d)the appointment of valuers in salvage cases;(e)the principles to be followed in awarding the salvage and the apportioning of salvage;(f)the procedure to be followed for dealing with claims for salvage;(g)the detention of property in the custody of a receiver of wreck for the purpose of enforcing payment of salvage.[PART XIV] Control Of Indian Ships And Ships Engaged In Coasting Trade
