Section 17(1) in The Merchant Shipping (Registration of Indian Fishing Boats) Rules, 1988
(1)Where an application for the registry or the registry a new of an Indian fishing boat is pending before a registrar and the registrar is, having regard the circumstances of the case, of the opinion that the fishing boat should not be detained at the port till the issue of the certificate of registry, he may issue a provisional certificate of registry in Form X.
