Section 3 in The Merchant Shipping (Registration Of Sailing Vessels) Rules, 1960
3. Application for Registry.
(1)Every application for the registry of a sailing vessel under Section 417 of the Act shall be made in SVR Form I to the registrar of the port of registry nearest to the place where the owner resides or where the vessel is built or may be based.(2)Every such application shall be accompanied by(a)a declaration of ownership by the applicant in SVR Form II or III as the case may be;(b)the documents of title to the vessel;(c)the builder's certificate; provided that, in any case in which it is not reasonably practicable to produce the builder's certificate, the registrar may dispense with the same.
