Section 10 in The Merchant Shipping (Registration of Indian Fishing Boats) Rules, 1988
10. Registry of alterations.
(1)An application for alterations of the registry of an Indian fishing boat shall be made in Form VI within one month of such alterations to the registrar of the port where the fishing boat is registered.(2)Where the alterations do not materially affect the dimensions or the tonnage of the fishing boat, the registrar shall enter the alterations in the register and also in the certificate of registry of the fishing boat.(3)Where the alternations materially affect the dimensions or the tonnage of the fishing boat the registrar shall proceed to register the fishing boat de novo.(4)[ Where the Registrar proceeds to register the fishing boat de novo as required by sub-rule (3) above, he shall do so within a period of 60 days on receipt of application or completion of alteration, whichever is later.] [Added by Amendment in 1994 vide G.S.R. 218, dated 21st April, 1994.]
