Section 9(3) in The Admiralty (Jurisdiction And Settlement Of Maritime Claims) Act, 2017
(3)The maritime lien referred to in this section shall commence—(a)in relation to the maritime lien under clause (a) of sub-section (1), upon the claimant's discharge from the vessel;(b)in relation to the maritime liens under clauses (b) to (e) of sub-section (1), when the claim arises, and shall run continuously without any suspension or interruption:Provided that the period during which the vessel was under arrest or seizure shall be excluded.
