Section 14 in The Merchant Shipping (Registration Of Sailing Vessels) Rules, 1960
14. Transfer of ownership by operation of law.
(1)Where the title to a vessel devolves on any person by operation of law, such person shall apply to the registrar specifying the circumstances in which he has acquired title to the vessel and also adducing evidence of such acquisition.(2)If the registrar, after making such enquiry as he thinks fit, is satisfied about the claim of the applicant, he shall register the particulars of the change of ownership in his register and also endorse the particulars in the certificate of registry of the vessel.
