Section 24 in The Merchant Shipping (Wrecks and Salvage) Rules, 1974
24. Salvage and other charges payable by owner.
(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;(2)Where the receiver has dealt with salvage matters respecting any wreck pursuant to the provisions of sub-rule (4) of rule 20, the amount referred to in sub-rule (1) shall also include the amount of salvage determined under rule 21 and the charges if any; payable to the valuer under rule 22;Provided that the valuer's charges shall not be included in the amount if the valuer was not appointed on application from any other party.(3)The receiver shall furnish to the claimant a statement of charges and other deductions referred to in sub-rule (1) together with attested copies of relevant vouchers.(4)The receiver shall on handing wreck or any other property or sale proceeds thereof to the claimant, obtain a receipt from the claimant in token of having received such wreck, other property or the sale proceeds thereof in Part-I of the Fifth Schedule.
