Section 30(2) in The Merchant Shipping (Registration of Indian Ships) Rules, 1960
(2)On completion of the preliminaries as for first registry the registrar shall re-register the ship and make the following entry in the register book in the space allotted for number, date and port of previous registry (if any):-"Certificate of seaworthiness, dated at _____________, _______________ day of _________19_______ has been given as required under section 62 of the Merchant Shipping Act, 1958".
