Section 11 in The Merchant Shipping (Registration Of Sailing Vessels) Rules, 1960
11. Closing of registry.
(1)Where the registry of a vessel is transferred under rule 10, the registrar of the original port of registry shall close the registry of the vessel in his register.(2)Where the registry of a vessel at any port is closed under section 425 of the Act, or under sub-rule (1), the registrar of the port shall forthwith submit to the Director-General a statement of the particulars of the vessel whose registry is closed and the circumstances in which the registry is closed.
