Section 10(3) in The Merchant Shipping (Registration Of Sailing Vessels) Rules, 1960
(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.
