Section 23(1) in The Merchant Shipping (Wrecks and Salvage) Rules, 1974
(1)No salvage award shall be made-(a)in any case where the property or sale proceeds thereof are claimed by the owner or his duly authorized agent or assign, until the title of the claimant to the said property or sale proceeds thereof is established;(b)in any case where the property is not claimed by its owner or his duly authorized agent or assign, until the said property is sold.(c)in any case where either party has applied for the appointment of valuer under rule 22, until the valuer's charges has been paid.
