Section 8 in The Naval And Aircraft Prize Act, 1971
8. Procedure on capture of prize.
(1)Every ship and every aircraft taken as prize and brought into port or to a place within the jurisdiction of a Prize Court shall forthwith and without bulk broken, be delivered to the Marshal of the Court.(2)If there is no such Marshal then the ship or aircraft shall be in like manner delivered to such person as the Central Government may appoint in this behalf.(3)The ship or aircraft shall, subject to the orders of the Court, remain in the custody of the Marshal, or the person appointed under sub- section (2).
