Section 13(3) in The Merchant Shipping (Registration of Indian Fishing Boats) Rules, 1988
(3)[ If the proposed transfer is approved, and after the sale has been effected, the transfer shall present to the registrar of the port a declaration of ownership the instrument of transfer and the existing certificate of registry of the fishing boat and thereupon, the registrar shall enter the particulars of the transfer in his register and issue a fresh certificate of registry within a period of 60 days.] [Substituted by Amendment in 1994 vide G.S.R. 218, dated 21st April, 1994 for 'If the proposed transfer is approved, and after the sale has been effected, the transfers shall present to the registrar of the port a declaration of ownership the instrument of transfer and the existing certificate of registry of the fishing boat and thereupon, the registrar shall enter the particulars of the transfer in his register and issue a fresh certificate of registry'.]
