14. Power to direct compensation for trouble in seizing.—
[Subs. by A.O. 1950, for “Provicial”***] The [ Subs. by the A. O. 1937, for “Governor of Bombay in Council”][Central Government] may direct compensation for trouble and diligence in seizing such vessel employed as aforesaid, fishing-vessel or harbour-craft, guns, furniture, tackle, ammunition and apparel, as last mentioned, to be made, out of the proceeds of such seizure to the person or persons who shall have seized the same, to such amount, in such manner and in such shares or proportions, as to the said [Subs., ibid., for “Governor in Council”][Central Government] shall seem meet.
