Section 9(1) in The Admiralty (Jurisdiction And Settlement Of Maritime Claims) Act, 2017
(1)Every maritime lien shall have the following order of inter se priority, namely:—(a)claims for wages and other sums due to the master, officers and other members of the vessel's complement in respect of their employment on the vessel, including costs of repatriation and social insurance contributions payable on their behalf;(b)claims in respect of loss of life or personal injury occurring, whether on land or on water, in direct connection with the operation of the vessel;(c)claims for reward for salvage services including special compensation relating thereto;(d)claims for port, canal, and other waterway dues and pilotage dues and any other statutory dues related to the vessel;(e)claims based on tort arising out of loss or damage caused by the operation of the vessel other than loss or damage to cargo and containers carried on the vessel.
