Section 22 in The Merchant Shipping (Wrecks and Salvage) Rules, 1974
22. Appointment of valuers.
(1)For the purposes of determining the value of any property salved or for valuating any factor referred in sub-rule (1) of rule 21 of the receiver may appoint a valuer from a penal of valuers which shall be recommended to him principal officer on request.(2)The receiver shall keep on record the valuer's report and give attested copies thereof to the owner and salvor.(3)There shall be paid to the valuer such charges as the receiver may consider reasonable and any such charges shall be a charge on the expense account of salvage;Provided that where a valuer is appointed at the request of either the owner or the salvor without the consent of the other party, the charges shall be paid by the party at whose request the valuer was appointed.
