Section 13 in The Merchant Shipping (Registration of Indian Ships) Rules, 1960
13. Temporary Pass for unregistered ships.
(1)Where the owner of a ship has applied to the registrar of a port for her registration but there is delay in the issue of the certificate of registry [or where the owner of a ship wants to proceed from a port in India where the ship has been built to the intended port of registry the owner may apply to the registrar of the port for the grant of temporary pass for plying the ship between the ports in India.] [Substituted by G.S.R. 227, dated 1st February, 1966](2)The registrar to whom an application is made under sub rule (1) shall report the particulars of the case to the Director General for authorizing him to issue such a pass.(3)[ The pass shall be granted on Registry Form No. 17 and bear the following endorsement at the back, namely :-"This is to certify that the Director General has, in pursuance of section 41 of the Merchant Shipping Act, 1958 (44 of 1958), granted permission for the ship within described to pass as an Indian ship from _____________ to ___________ "___________, whose Certificate of Competency/Service is No. _____________ is the master of the said ship".]
