Section 4(6) in The Paradip Port Trust (Distraint or Arrest and Sale of Vessels) Regulations, 1988
(6)(a)The warrant of arrest shall be served upon the Master of the vessel and a copy thereof shall also be affixed on the most of the vessel.(b)In cases where the Master is not available or avoids service of the warrant, the fixing of the copy of the warrant an the mast of the vessel shall be deemed as service of the warrant upon the Master.
