Section 37(1) in The Bharatiya Vayuyan Adhiniyam, 2024
(1)The provisions of Part XIII of the Merchant Shipping Act, 1958 (44 of 1958), relating to Wreck and Salvage shall apply to aircraft on or over the sea or tidal water as they apply to ships, and the owner of an aircraft shall be entitled to a reasonable reward for salvage services rendered by the aircraft in like manner as the owner of a ship
