Section 9 in The Merchant Shipping (Registration Of Sailing Vessels) Rules, 1960
9. Registry of alterations.
(1)An application for the registry of alterations to a vessel shall be made in SVR Form VI within one month of such alterations, to the registrar of the port where the vessel is registered.(2)Where the alterations are not substantial, that is to say, do not materially affect the dimensions or the tonnage of the vessel or its carrying capacity, the registrar shall enter the alterations in the register and also in the certificate of registry of the vessel.(3)Where the alterations materially affect the dimensions, the tonnage or the carrying capacity of the vessel, the registrar shall proceed to register the vessel anew.
