Section 23 in The Merchant Shipping (Registration of Indian Fishing Boats) Rules, 1988
23. Entry of particulars of existing fishing boats.
(1)The owner of every fishing boat which was registered before the commencement of these rules shall within a period of three months of such commencement produce before the registrar the relevant certificate of registry.Provided that the Director General of Shipping may, for sufficient reasons, extend the said period up to six months.(2)The registrar shall enter in his register the particulars of the fishing boat and any outstanding mortgage of the fishing boat or any interest therein and shall also assign a new official number to the fishing boat.(3)The official number assigned under sub-rule (2) shall be painted in the manner specified in rule 8 in the place of the number, if any, already painted thereon.
