Section 9(1) in The Port Of New Mangalore (Harbour Craft) Rules, 1976
(1)Whenever any alteration in a licensed harbour craft is made so as to affect any of the particulars contained in the licence granted to it, such alteration shall forthwith be reported by its owner to the Deputy Conservator :Provided that, if such alteration takes place at a time when the harbour craft is away from the port, it maybe reported immediately on the return of the harbour craft to the port.
