Section 24(2) in The Merchant Shipping (Wrecks and Salvage) Rules, 1974
(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.
