Section 17 in The Merchant Shipping (Registration of Indian Ships) Rules, 1960
17. Registry anew at other port.
(1)Where any such application as is referred to in sub rule 16 is made to the registrar at a port other than the ship's port of registry, the registrar shall provisionally endorse the particulars of the alteration on the ship's existing certificate of registry or grant a provisional certificate of registry. Such certificate shall be given on Registry Form No. 1 with the word 'PROVISIONAL' written before the heading(2)The registrar at the ship's port of registry shall be advised of the action taken in accordance with sub-rule (1) and the certificate of survey, the carving and marking note, duly certified, and, if the ship has been granted a provisional certificate of registry, the certificate of a registry, shall be forwarded to him.(3)On receipt of the documents referred to in sub rule (2) and the declaration of ownership from the owner, the registrar of the ship's port of registry shall, issue a new certificate of registry in respect of the ship.(4)Before the issue of the new certificate, the owner shall surrender the provisional certificate of registry [if any] [Substituted by G.S.R. 227, dated 1st February, 1966]
