Section 18 in The Merchant Shipping (Registration Of Sailing Vessels) Rules, 1960
18. Central register.
(1)The Director-General shall maintain a central register which shall contain all the entries recorded in the registers kept by the registrars.(2)On completion of the registry of a vessel at a port, the registrar of the port shall immediately transmit to the Director-General a copy of the entries in his register relating to the vessel.(3)The particulars of every other transaction subsequently recorded in the register shall also be reported forthwith to the Director-General.
