Section 17(2) in The Merchant Shipping (Registration of Indian Fishing Boats) Rules, 1988
(2)Every provisional certificate issued under sub-rule (1) shall specify the particulars of the fishing boat and of the owner and skipper or tindal or any other person in charge of the fishing boat, or in any other person in charge of the fishing boat, or in the case of registry a new, the particulars as entered in the original certificate of registry.
