Section 13 in The Merchant Shipping (Registration of Indian Fishing Boats) Rules, 1988
13. Transfer of fishing boat or interest therein.
(1)The owner, or in the case of joint ownership all the owners, of an Indian fishing boat desiring to transfer such fishing boat or any interest therein, shall apply to the registrar of the port of registry for permission to do so.(2)[ The Registrar shall, after making such enquiry as he thinks necessary, approve the transfer of ownership of fishing boat or any interest therein within a period of 60 days from the date of receipt of application.] [Substituted by Amendment in 1994 vide G.S.R. 218, dated 21st April, 1994 for 'The registrar shall, after making such enquiry as he thinks necessary, forward the application together with his recommendation thereon to the Director General of Shipping for approval'.](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'.]
