(2)The following documents shall be admissible in evidence in any Court in manner provided by this Act, namely:-(a)any register book on its production from the custody of the registrar or other person having the lawful custody thereof;(b)a certificate of registry under this Act purporting to be signed by the registrar or any other officer authorised in this behalf by the Central Government;(c)an endorsement on a certificate of registry purporting to be signed by the registrar or any other officer authorised in this behalf by the Central Government;(d)every declaration made in pursuance of this Part in respect of an Indian ship.
