Section 13 in The Naval And Aircraft Prize Act, 1971
13. Capture to belong to Central Government.
(1)Subject to the provisions of sub- section (2), all prizes captured by the Armed Forces of the Union and condemned where necessary in the Prize Court shall be the exclusive property of the Central Government.(2)The Central Government may, at its discretion, out of the proceeds of the prize, make a grant of such sum of money as it deems fit to the benevolent funds of the Armed Forces of the Union.
