Section 18 in The Merchant Shipping (Wrecks and Salvage) Rules, 1974
18. Property proved not to be wreck.
(1)No receiver shall take possession of any property which prima-facie does not appear to be a wreck.(2)Any property taken possession of by the receiver is found as not constituting a wreck, shall be delivered to the rightful owner when claimed, subject to the latter agreeing to meet the reasonable expenses incurred by the receiver for its safe preservation as contemplated in rule 25.
