Section 17 in The Inland Steam Vessels (Madhya Pradesh) Rules, 1962
17.
Owners or masters of vessels desiring the vessels to be registered shall send an application in Form A accompanied by the fees prescribed in the Appendix attached to the rules to the registering authority, who after making such inquiry as it thinks fit and satisfying itself that the provisions of the Act and these rules have been complied with, grant a certificate of registration in Form D and assign a distinguishing mark or number to the vessel.
