445. Levy of wages, etc., by distress of movable property or ship.-
(1) When an order under this Act for the payment of any wages or other sums of money is made by a 1[court or Judicial Magistrate of the first class or Metropolitan Magistrate] or other officer or authority, and the money is not paid at the time or in the manner directed, the sum mentioned in the order with such further sum as may be thereby awarded for costs, may be levied by distress and sale of the movable property of the person directed to pay the same under a warrant to be issued for that purpose by 2[such a magistrate.]
(2) Where any 3[court or Judicial Magistrate of the, first class or Metropolitan Magistrate or other officer] or authority has power under this Act, to make an order directing payment to be made of any seaman's wages, fines or other sums of money, then if the person so directed to pay the same is the master, owner or agent of a ship and the same is not paid at the time or in the manner directed by the order of the 1[court or Judicial Magistrate of the first class or Metropolitan Magistrate or officer] or authority may, in addition to any other power it or he may have for the purpose of compelling payment by warrant, direct the amount remaining unpaid to be levied by distress and sale of the ship and her equipment.