Section 10 in The Merchant Shipping (Registration Of Sailing Vessels) Rules, 1960
10. Transfer of registry.
(1)If all the persons having an interest in a vessel. whether as owner or mortgage, desire that the registry of the vessel should be transferred from one port to another, they may apply in SVR Form VII to the registrar of the port of registry for such transfer.(2)The registrar shall if he is satisfied that the proposed transfer isunobjectionable, transmit the particulars of the vessel and the encumbrances, if any, thereon, to the registrar of the intended port of registry.(3)The registrar at the intended port of registry, after he is satisfied that the new official number with the code letters of the Port are duly marked on the vessel in accordance with the provisions of rule 7, shall issue a fresh certificate of registry and communicate to the registrar of the original port of registry the official number assigned to the vessel and the date of its registry.
