18. Party in Court of Admiralty may apply for an order for inspection by Trinity Masters, & c.-
[* * *] [Introductory words were repealed by Court, See 15 and 16, Geo. 5 C. 49, Section 99(1)(f), Sch. I] Any party in a cause in the High Court of Admiralty shall be at liberty to apply to the said Court for an order for the inspection by the Trinity Masters or others appointed for the trial of the said cause, or by the party himself or his witnesses, of any ship or other personal or real property, the inspection of which may be material to the issue of the cause; and the Court may make such order in respect of the costs arising thereout as to it shall seem fit.
