(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).]
