Section 6(2) in The Merchant Shipping (Wrecks and Salvage) Rules, 1974
(2)Where any wreck, being a vessel, sunken or stranded causes or is likely to cause an obstruction or danger to navigation in a fairway leading to any port or place in India, the receiver shall send a report of such obstruction or danger to navigation to the principal officer in the form set out in the Third Schedule. Such report shall, as far as practicable define the size and nature of the obstruction and its location on the appropriate hydrographic chart.
