Section 17 in The Merchant Shipping (Registration of Indian Fishing Boats) Rules, 1988
17. Provisional certificate of registry.
(1)Where an application for the registry or the registry a new of an Indian fishing boat is pending before a registrar and the registrar is, having regard the circumstances of the case, of the opinion that the fishing boat should not be detained at the port till the issue of the certificate of registry, he may issue a provisional certificate of registry in Form X.(2)Every provisional certificate issued under sub-rule (1) shall specify the particulars of the fishing boat and of the owner and skipper or tindal or any other person in charge of the fishing boat, or in any other person in charge of the fishing boat, or in the case of registry a new, the particulars as entered in the original certificate of registry.(3)A provisional certificate shall be valid for such period not exceeding three months as may be specified therein :Provided that the registrar may, if he is satisfied that in the circumstances of the case it is necessary to do so, extend the period of validity of a provisional certificate by a further period not exceeding two months.(4)The provisional certificate shall, on the expiry of the period of its validity or at the time of the issue of a regular certificate of registry, whichever is earlier, be surrendered to the registrar.
