Section 6 in The Merchant Shipping (Registration Of Sailing Vessels) Rules, 1960
6. Certificate of registry
(1)The registrar shall, after the tonnage of the vessel has been ascertained in accordance with the Merchant Shipping (Tonnage Measurement of Sailing Vessels) Rules, 1960, enter the particulars of the vessel in the register in SVR Form IV kept by him for the purpose and grant a certificate of registry.(2)Every certificate of registry granted under sub-rule (1) shall be in SVR Form V.(3)The certificate of registry shall, on demand by a registrar, any officer of the Customs or of the Mercantile Marine Department or a Regional Officer (Sails), be produced by the owner or the tindal.
