Section 13(1) in The Merchant Shipping (Registration of Indian Ships) Rules, 1960
(1)Where the owner of a ship has applied to the registrar of a port for her registration but there is delay in the issue of the certificate of registry [or where the owner of a ship wants to proceed from a port in India where the ship has been built to the intended port of registry the owner may apply to the registrar of the port for the grant of temporary pass for plying the ship between the ports in India.] [Substituted by G.S.R. 227, dated 1st February, 1966]
