Section 4 in The Merchant Shipping (Registration of Indian Fishing Boats) Rules, 1988
4. Name of fishing boat.
(1)When apply for the certificate of registry, the owner shall specify the name which he proposes to adopt for the fishing boat.(2)If the name proposed by the owner is the same of similar to the name by which any other fishing boat has been previously registered at the port of registry, the register may require the owner to suggest some other name under which the fishing boat may be registered.(3)[ When the name suggested by the owner has been approved by the registrar, the fishing boat shall be registered under that name within a period of 60 days] [Substituted by Amendment in 1994 vide G.S.R. 218, dated 21st April, 1994 for 'When the name suggested by the owner has been approved by the register, the fishing boat shall be registered under that name.']
