(5)(a)The Registration Officer may, after making such inquiry as he deems fit, either grant or refuse to grant to the owner of vessels a certificate of registration.(b)The certificate of registration be in such form and on such terms and conditions as may be prescribed.(c)The Registration Officer shall specify in the certificate of registration, the port or fisheries harbour from which the owner of vessel is to operate his vessel.(d)The particulars of certificate of registration shall be entered in the register to be kept in such form as may be prescribed.
