Section 8 in The Merchant Shipping (Wrecks and Salvage) Rules, 1974
8. Report to underwriter.
- Where a wreck consists of a vessel or of any article or equipment belonging to a vessel, the receiver shall forward a copy each of the notification issued by him under section 397 of the Act and advertisement, if any issued under the sub-rule win (2) of rule 7, to the. appropriate underwriters, if known.
