Section 9(3) in The Merchant Shipping (Registration of Indian Fishing Boats) Rules, 1988
(3)[ The registrar may, if he is satisfied that the change proposed is reasonable and necessary, approved such change within a period of 60 days from the date of receipt of application.] [Substituted by Amendment in 1994 vide G.S.R. 218, dated 21st April, 1994 for 'The registrar may, if he is satisfied that the change proposed is reasonable and necessary, approve such change'.]
