Section 29(a) in The Merchant Shipping (Registration of Indian Ships) Rules, 1960
(a)The application for registry shall be made by the Secretary of the Ministry or the Head of the Department to whom the management of the ship is entrusted or by any other officer nominated in this behalf by the Central Government or the State Government, as the case may be, and shall contain the following particulars:-(i)the name and description of the ship;(ii)a statement of the time when and the place where the ship was built, or if the time and the place are not known a statement to that effect and of her foreign name if any;(iii)a statement; of the nature of the title to the said ship; and(iv)the name of the master
