Section 9 in The Merchant Shipping (Registration of Indian Fishing Boats) Rules, 1988
9. Change of name.
(1)The name of an Indian fishing boat under which it has been registered shall not, after such registry, be altered or changed except with the approval of the registrar.(2)Every application for the change of name of such fishing boat shall be made to the registrar of the fishing boat's port of registry and shall specify the reasons for the proposed change.(3)[ The registrar may, if he is satisfied that the change proposed is reasonable and necessary, approved such change within a period of 60 days from the date of receipt of application.] [Substituted by Amendment in 1994 vide G.S.R. 218, dated 21st April, 1994 for 'The registrar may, if he is satisfied that the change proposed is reasonable and necessary, approve such change'.](4)Where the name of an Indian fishing boat, which is mortgaged, is sought to be changed, the consent of the mortgage shall also be obtained for the proposed change.(5)The new name which has been approved by the registrar shall be entered in the register in the certificate of registry of that fishing boat, and shall accordingly be painted on the fishing boat in accordance with rule 8.
