Section 2(g) in The Merchant Shipping (Registration of Indian Ships) Rules, 1960
(g)"registrar" means in relation to the port of Bombay, Calcutta and Madras, the Principal Officer of the Mercantile Marine Department of Bombay, Calcutta or Madras, as the case may be, and in relation to any other port, the authority appointed by the Central Government under section 24 of the Act;
