Section 29 in The Merchant Shipping (Registration of Indian Ships) Rules, 1960
29. Registration of Government ships.
- A Government ship may be registered in the same manner as other ships subject to the following modifications, namely :-(a)The application for registry shall be made by the Secretary of the Ministry or the Head of the Department to whom the management of the ship is entrusted or by any other officer nominated in this behalf by the Central Government or the State Government, as the case may be, and shall contain the following particulars:-(i)the name and description of the ship;(ii)a statement of the time when and the place where the ship was built, or if the time and the place are not known a statement to that effect and of her foreign name if any;(iii)a statement; of the nature of the title to the said ship; and(iv)the name of the master(b)no declaration of ownership shall be necessary(c)the registrar, on receiving such application and on compliance with the necessary formalities, shall enter the ship in the register book as belonging to the Government of India or the State Government, as the case may be;(d)the transfer of a registered government ship shall be made by an instrument of sale in the appropriate registry form omitting the covenant contained therein and shall be signed on behalf of the transfer or by a person duly authorized by the Central Government or the State Government.
