Section 7 in The Merchant Shipping (Registration of Indian Ships) Rules, 1960
7. Name of the ship.
- The owner or his agent shall give to the registrar at the intended port of registry notice of the name proposed for the ship at least fourteen days before the date on which he desires to effect the registry. On receipt of the notice, the registrar shall send it forthwith to the Director General and shall not register the ship under that name unless it is approved by the Director-General.
