Section 7 in The Merchant Shipping (Registration of Indian Fishing Boats) Rules, 1988
7. Certificate of registry.
- [(1) The Registrar shall, after the tonnage of an Indian fishing boat has been ascertained enter the particulars specified in sub-section (3) of section: 435G of the Act in the register [* ] [Substituted by Amendment in 1994 vide G.S.R. 218, dated 21st April, 1994 for 'The register shall, after the tonnage of Indian fishing boat has been ascertained, enter the particulars specified in sub-section (3) of section 435G of the Act in the register in Form IV kept by him for the purpose and grant a certificate of registry'.] kept by him for the purpose and grant a certificate of registry within a period of 60 days from the date of application.] [Inserted by Amendment in 2012 vide G.S.R. 10(E), dated 13th January, 2012](2)Every certificate of registry granted under sub-section (4) of section 435G of the Act shall be in [Form IV] [Substituted by Amendment in 2009 vide G.S.R. No. 448(E), dated 24th June, 2009 for the words 'Form V'.];(3)The certificate of registry shall, on demand by a registrar, any officer of the customs or of the Mercantile Marine Department, be produced by the owner, the skipper on the tindal or any other person in charge of the fishing boat.
