Section 15 in The Merchant Shipping (Registration Of Sailing Vessels) Rules, 1960
15. Vessels owned by minors.
(1)Where a vessel is registered in the name of a person as the guardian of a minor, the ownership of the vessel shall remain with the minor, and on attainment of majority he may apply to the registrar for altering the entries in the register relating to the vessel.(2)The registrar shall then issue a fresh certificate in the name of the applicant.(3)No fee shall be charged for issuing a certificate of registry under sub-rule (2).
