(4)The registrar may make such inquiry as he thinks fit with respect to the particulars contained in such application and shall enter in a register to be kept for the purpose (hereinafter referred to as sailing vessels register) the following particulars in respect of the vessel, namely:-(a)the name of the sailing vessel, the place where she was built, and the port to which she belongs;(b)the rig, type and tonnage of the vessel;(c)the name, occupation and residence of the owner of the vessel;(d)the number assigned to the vessel;(e)the mortgages, if any, effected by the owner in respect of the vessel;(f)such other particulars as may be prescribed.
