Section 8 in The Merchant Shipping (Registration Of Sailing Vessels) Rules, 1960
8. Change of name.
(1)The name of a vessel 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 a vessel shall be made to the registrar of the vessel's port of registry and shall specify the reasons for the proposed change. The registrar may, if he is satisfied that the change proposed is reasonable and necessary, approve the change.(3)Where the name of the vessel which is mortgaged is sought to be changed, the consent of the mortgagee shall also be obtained for the proposed change.(4)The new name which has been approved by the registrar shall be entered inthe register and in the certificate of registry of that vessel.
