Section 4(5) in The Paradip Port Trust (Distraint or Arrest and Sale of Vessels) Regulations, 1988
(5)In order to distraint or arrest the defaulting vessel, the Deputy Conservator shall issue a warrant of arrest in Form II clearly specifying the amount due and indicating that the distraint or arrest shall continue until the amount so due to the Board together with further accrual of rates or penalties and costs are paid towards full satisfaction of the Board.
