(1)Every application for registration shall be made to a registering authority within the local limits of whose jurisdiction thne owner of the inland [mechanically propelled vessel] [Substituted by Act 35 of 1977, Section 5, for " steam-vessel" (w.e.f. 1.5.1978)] ordinarily resides or carries on business.(2)Where the owner applying for a certificate of registration is a company [within the meaning of section 3 of the Companies Act, 1956 ( 1 of 1956)] [Substituted Act 35 of 1977, Section 8, ibid, for registred under the compnies Act, 1912 (7 of 1912) (w.e.f. 1.5.1978).] the application may be made to a registering authority within the local limits of whose jurisdiction the principal office of the company is situate.(3)Notwithstanding anything contained in this section, an inland [mechanically propelled vessel] [Substituted by Act 35 of 1977, Section 5, for " steam-vessel" (w.e.f. 1.5.1978)] may be registered by a registering authority in any State, although the owner does not ordinarily reside or carry on business in that State or, if a company, the principal place of business of the company is not situate in that State:Provided that the Government of the State in which the owner ordinarily resides or carries on business, or in the case of a company the Government of the State where the principal place of business of the company is situate, has accorded its previous approval thereto. 19F. Grant of certificate of registration.
