Section 68 in The Andaman and Nicobar Islands Port Rules, 2004
68. Cancellation of the Registrations.
- The registered number of a boat/float shall remain in force as an identification number throughout the whole working life of the boat/float unless-(a)the boat/float remained unlicenced for a period of three years.(b)the boat/float is condemned by the Boat Surveyor as unfit for further service,(c)the number branded on the float/boat becomes obliterated and cannot otherwise be traced and(d)the dimensions of the float/boat are altered
