(3)[ When an inland mechanically propelled vessel registered in one State has been kept in another State for a period exceeding [thirty-six months] [Inserted by Act 35 of 1977, Section 10, (w.e.f 1.5.1978).], the owner or master of the vessel shall make an application under section 19K to the registering authority, within whose jurisdiction the vessel then is, for the transfer of registry from the registering authority of the place where the vessel is registered.]
