Section 19 in The Merchant Shipping (Registration of Indian Ships) Rules, 1960
19. Closing of Registry.
(1)Where the registry of a ship is transferred under rule 18, the registrar of the original port of registry shall close the registry.(2)When a notice under section 39 of the Act is received by a registrar of the ship's port of registry, he shall close the relevant entry in the register book and cancel the certificate of registry, if the certificate has been received by him. In all such cases, the reasons for closing the entry shall be recorded. Provided that the registry shall not be closed so long as there are undischarged mortgages on the register.(3)The cancelled certificate of registry, if any shall be forwarded to the Director General together with a report.(4)When the mortgage referred to in the proviso to sub-rule (2) is discharged, the Registrar shall record the discharge in the usual manner and thereafter finally close the registry and report the fact of closure to the Director General.
