59. Powers of Central Government to make rules for Chapter X.-
For the purposes of this Chapter, the-(a)powers and functions of the receiver of wreck;(b)responsibilities and obligations of the owner, operator, master or person in-charge of vessel, property or cargo with respect to the wreck;(c)measures adopted for the removal of obstruction to navigation;(d)disposal of wreck, including its sale and proceeds of unsold property;(e)measures to be adopted for protection of wreck, fouling of government moorings;(f)rights and duties of salvors and performance of salvage operations or resolution of disputes pertaining to amount payable to salvors; and(g)such other matter, which the Central Government may deem necessary for the efficient administration and removal of wrecks, shall be such as may be prescribed by the Central Government.
