An application for the registry of an Indian ship shall be made-(a)in the case of an individual, by the person requiring to be registered as owner or by his agent;(b)in the case of more than one individual requiring to be so registered, by some one or more of the persons so requiring or by his or their agent; and(c)in the case of a company [or a co-operative society] requiring to be so registered, by its agent;and the authority of the agent shall be testified by writing, if appointed by an individual, under the hand of the person appointing him and, if appointed by a company, [or a co-operative society] [Inserted by Act 43 of 1981, Section 4 (w.e.f. 28.9.1981).] under its common seal.
