Section 4 in Rajasthan Regulation of Boating Act, 1956
4. Transfer of ownership.
(1)Within thirty days of the transfer of ownership of a boat in respect of which a certificate of fitness has been granted under section 3. the transferee shall report the transfer to the officer or authority granting the certificate and submit the certificate to such officer or authority together with such fees, if any. as may be prescribed.(2)The officer or authority granting the certificate shall return the certificate as early as may be conveniently possible after entering the particulars of the transfer in the records relating to the certificate as well as in the certificate itself.
