Section 16(1) in The Merchant Shipping (Registration Of Sailing Vessels) Rules, 1960
(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.
