396. Investigation of certain matters in respect of vessels wrecked, etc.-

Whenever any vessel is wrecked, stranded or in distress as aforesaid, the receiver of wreck within the local limits of whose jurisdiction the vessel is wrecked, stranded or in distress may conduct an investigation into all or any of the following matters, that is to say,-

(a) the name and description of the vessel;

(b) the names of the master and of the owners;

(c) the names of the owners of the cargo;

(d) the ports from and to which the vessel was bound;

(e) the occasion of the wrecking, stranding, or distress of the vessel;

(f) the services rendered; and

(g) such other matters or circumstances relating to the vessel, the cargo or the equipment, as the receiver thinks necessary.

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