Section 11 in The Merchant Shipping (Registration of Indian Fishing Boats) Rules, 1988
11. Transfer of registry.
(1)If all the person having an interest in an Indian fishing boat, whether as owner or a mortgage, desire that the registry of the fishing boat should be transferred from one port to another, they may apply in form VII to the registrar of the port of registry for such transfer.(2)The registrar of the port of the registry shall, if he is satisfied that the proposed transfer is unobjectionable, transmit the particulars of the Indian Fishing boat and the encumbrances, if any thereon to the registrar of the intended port of registry.(3)The registrar at the intended port of registry, after he is satisfied that the new official number with the distinguishing letters of the port are duly marked on the fishing boat in accordance with the provisions of rule 8, shall issue a fresh certificate of registry and communicate to the registrar of the original port of registry the official number assigned to the Indian fishing boat and the date of its registry.
