Section 12(2) in The Merchant Shipping (Registration of Indian Fishing Boats) Rules, 1988
(2)Where the registry of an Indian fishing boat at any port is closed under section 345-P of the Act or under sub-rule (1), the registrar of the port shall forthwith submit to the Director General of Shipping a statement of the particulars of the fishing boat whose registry is closed and the circumstances in which the registry is closed.
