Section 12 in The Merchant Shipping (Wrecks and Salvage) Rules, 1974
12. Claim of a representative of deceased owner.
- No claim in respect of any article of wreck or sale proceeds thereof belonging to any deceased master, seaman or passenger of a wrecked vessel shall be entertained unless the claimant satisfies the receiver, by production of such documentary evidence as the receiver may deem necessary as to his title to such article or sale proceed thereof.
