Section 18 in The Merchant Shipping (Registration of Indian Ships) Rules, 1960
18. Transfer of Port of Registry.
(1)If all persons interested in a ship as owners or mortgages desire that the registry of a ship shall be transferred from one port another port, they shall apply to the registrar of her port of registry who shall refer the application to the Director General for approval.(2)One receipt of the Director General's approval the registrar concerned, shall forward to the registrar of the intended port of registry an accurate transcript of the particulars of the ship and also the names of the parties appearing in the register book to be interested as owners or mortgages.(3)The registrar of the intended port of registry shall enter the particulars furnished to him in his register book.(4)A new certificate of registry shall not be issued until the carving and marking note showing the new port of registry is returned to the registrar of the intended port of registry duly certified by a surveyor and the old certificate of registry has been surrendered.(5)The fee for the transfer may be paid either at the old or the new port of registry.
