Section 16 in The Merchant Shipping (Registration of Indian Fishing Boats) Rules, 1988
16. Fishing boats owned by minors.
(1)Where an Indian fishing boat is registered in the name of a person as the guardian of a minor, the ownership of the fishing boat shall remain with the minor, and on attainment of majority he may apply to the registrar for altering the entries in the register relating to the fishing boat.(2)The registrar shall then issue a fresh certificate in the name of the applicant.(3)No fees shall be charged for issuing a certificate of registry under sub-rule (2).(4)[ Where the registrar proceeds to issue a fresh certificate in the name of the applicant as required under sub-rule (2) above, he shall do so within a period of 60 days from the date of application.] [Added by Amendment in 1994 vide G.S.R. 218, dated 21st April, 1994.]
