Section 22 in The Merchant Shipping (Registration Of Sailing Vessels) Rules, 1960
22. Entry of particulars of existing vessels.
(1)The owner of every sailing vessel 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 may, for sufficient reasons, extend this period up to six months.(2)The registrar shall enter in his register the particulars of the vessel and any outstanding mortgage of the vessel or any interest therein and shall also assign a new official number to the vessel.(3)The official number assigned under sub-rule (2) shall be painted in the manner specified in rule 7 in the place of the number, if any already painted thereon.
