(1)The registry of an inland [mechanically propelled vessel] [Substituted by Act 35 of 1977, Section 5, for " steam-vessel" (w.e.f. 1.5.1978).] may be transferred from one place in a State to another place in another State on the application by the owner or master of the vessel to [the registering authority of the State in which the vessel is kept.] [Substituted by Act 35 of 1977, Section 11, for sub-sections (3) and (4) (w.e.f. 1.5.1978).](2)On receipt of such application, the registering authority shall transmit notice thereof to [the registering authority of the State in which the vessel is kept.] [Substituted by Act 35 of 1977, Section 11, for sub-sections (3) and (4) (w.e.f. 1.5.1978).](3)[ The certificate of registration in respect of the vessel shall be delivered up to the registering authority of the intended place of registry along with the application. ] [Substituted by Act 35 of 1977, Section 11, for sub-sections (3) and (4) (w.e.f. 1.5.1978).](4)[ On receipt of the application under sub-section (1) and the prescribed fee, if any, the registering authority of the intended place of registry shall enter in its register book all the particulars relating to the vessel and grant a fresh certificate of registration in respect of the vessel and thenceforth such vessel shall be considered as registered at the new place of registry.] [Substituted by Act 35 of 1977, Section 11, for sub-sections (3) and (4) (w.e.f. 1.5.1978).](5)[ A State Government may make rules under section 19R requiring the owner or master of an inland mechanically propelled vessel not registered within the State which is brought into or is, for the time being in the State, to furnish to a prescribed authority in the State such information with respect to the inland mechanically propelled vessel and its registration as may be prescribed.] [Substituted by Act 35 of 1977, Section 11, for sub-sections (3) and (4) (w.e.f. 1.5.1978).]
