Section 12 in The Merchant Shipping (Registration of Indian Ships) Rules, 1960
12. Acquisition of ships abroad.
(1)If any ship is built or acquired out of India and becomes the property of persons qualified to own an Indian ship, the owner or master of the ship shall apply to the Indian Consular Officer at the nearest port for the issue of a provisional certificate of Indian registry and such officer may, on production of satisfactory proof of ownership, grant the same to the owner or master.
