Section 31 in The Merchant Shipping (Registration of Indian Ships) Rules, 1960
31. Signal Letters.
(1)If the owner of any ship registered in India wishes to obtain signal letters to enable her to be known at sea, he shall make an application to the registrar of the ship's port of registry.(2)The registrar shall apply for an allotment of signal letters to the Director General who shall control the series.(3)The signal letters shall be noted in the register book and endorsed on the certificate of registry by the registrar or buy any other officer authorized to do so.(4)As soon as an allotment of signal letters is made, the Director-General shall send a report to the Adviser, Wireless Planning and Co-ordination, Ministry of Transport and Communications, New Delhi.
