Section 11(1) in The Admiralty (Jurisdiction And Settlement Of Maritime Claims) Act, 2017
(1)The High Court may, as a condition of arrest of a vessel, or for permitting an arrest already effected to be maintained, impose upon the claimant who seeks to arrest or who has procured the arrest of the vessel, an obligation to provide an unconditional undertaking to pay such sums of money as damages or such security of a kind for an amount and upon such terms as may be determined by the High Court, for any loss or damage which may be incurred by the defendant as a result of the arrest, and for which the claimant may be found liable, including but not restricted to the following, namely:—(a)the arrest having been wrongful or unjustified; or(b)excessive security having been demanded and provided.
