Section 16 in The Merchant Shipping (Registration Of Sailing Vessels) Rules, 1960
16. Provisional certificate of registry.
(1)Where an application for the registry or the registry anew of a vessel is pending before a registrar and the registrar is, having regard to the circumstances of the case, of opinion that the vessel should not be detained at the port till the issue of the certificate of registry, he may issue a provisional certificate of registry in SVR Form X.(2)Every provisional certificate issued under sub-rule (1) shall specify the particulars of the vessel and of the owner and tindal thereof, or in the case of registry anew, the particulars as entered in the original certificate of registry.(3)A provisional certificate shall be valid for such period not exceeding three months as may be specified therein :Provided that the registrar may, if he is satisfied that, in the circumstances of the case, it is necessary to do so, extend the period of validity by a further period not exceeding two months.(4)The provisional certificate shall, on the expiry of the period of its validity or at the time of the issue of a regular certificate of registry, whichever is earlier, be surrendered to the registrar.
