Section 24(1) in The Merchant Shipping (Wrecks and Salvage) Rules, 1974
(1)There shall be paid to the receiver the following amounts before the wreck or other property or both, or the sale proceeds thereof, is handed over to the owner or his duly authorized agent or assign, in pursuance of section 399 of the Act, namely:(a)the amount of expenses including;(i)warehousing charges;(iii)security arrangement charges; and(iv)travelling charges incurred by the receiver in performance of his duties or any other expenses reasonably incurred by him for due performance of his duties;and(b)the amount of fees due to the receiver under rule 27;
