Section 30 in The Merchant Shipping (Registration of Indian Ships) Rules, 1960
30. Registry of abandoned ships.
(1)An application for the re-registration of an abandoned or wrecked ship under section 62 of the Act shall specify whether the owner desires to retain the ship's previous name or to have a change.(2)On completion of the preliminaries as for first registry the registrar shall re-register the ship and make the following entry in the register book in the space allotted for number, date and port of previous registry (if any):-"Certificate of seaworthiness, dated at _____________, _______________ day of _________19_______ has been given as required under section 62 of the Merchant Shipping Act, 1958".(3)If the previous registry is at a different port, the registrar shall call for the particulars of the ship from the registrar of that port. All outstanding mortgages or other encumbrances in the previous registry shall be brought forward in the new registry and shall be reported by the registrar at the previous port of registry.(4)The particulars of the new registry shall be forwarded to the Director "General by the registrar of the port.
