Section 7(1) in The Admiralty (Jurisdiction And Settlement Of Maritime Claims) Act, 2017
(1)Where any maritime claim arising in respect of a damage or loss of life or personal injury arising out of any—(i)collision between vessels,(ii)the carrying out of or omission to carry out, a manoeuvre in the case of one or more vessels,(iii)non-compliance, on the part of one or more vessels, with the collision regulations made in pursuance of section 285 of the Merchant Shipping Act, 1958, the High Court shall not entertain any action under this section against any defendant unless—(a)the cause of action, wholly or in part, arises in India; or(b)the defendant, at the time of commencement of the action by the High Court, actually and voluntarily resides or carries on business or personally works for gain in India:Provided that an action may be entertained in a case, where there are more defendants than one and where one of the defendants who does not actually and voluntarily reside or carry on business or personally work for gain in India is made a party to such action either with the leave of the court, or each of the defendants acquiesces in such action.
