Section 227(e) in Police Regulations, Bengal , 1943
(e)Where these conditions exist there is no difference between river and sea salvage. Example. - A steamer or boat is wrecked in a river, and the cargo is floating about within easy distance of land. No skill is required or danger encountered in bringing it ashore. This is not "salvaged property." In such a case it would be the duty of the police to render all possible assistance, and if the owners are present, to make it over to them. In the event of the owners being unknown, the police shall take possession of it, as such property belongs to the Crown or to the Port Commissioners. In either case, they shall report the fact for the information or orders of the Magistrate or Deputy Conservator.
