Section 36 in The Merchant Shipping (Registration of Indian Ships) Rules, 1960
36. Central Register.
(1)The Director General shall maintain a central register which shall contain all the entries recorded in the register books kept by the registrars at the ports of registry in India.(2)On completion of the registry of a ship, the registrar shall immediately transmit to the Director-General a copy of the entry in the register book.(3)The particulars of every other transaction subsequently recorded in the register book shall also be reported forth with on the appropriate form to the Director General.
