Section 3 in The Merchant Shipping (Registration of Indian Fishing Boats) Rules, 1988
3. Application for certificate of registry.
(1)Every application for the grant of a certificate of registry of an Indian fishing boat under section 435G of the Act, shall be made in Form 1, to the registrar of the port of registry nearest to the place where the owner resides or where the fishing boat is built or is based.(2)[ Every application under sub-rule (1) shall be accompanied by-(a)a declaration of ownership by the applicant in the Form II or III, as the case may be;(b)the documents of title to the fishing boat;(c)the builders 'certificate'.](3)[ Every application for the grant of certification of registry of an existing Indian fishing boat under section 435G of the Act, in the revised format, as specified in 'Form IV' shall be made in Form I, without payment of any fee, to the Registrar of the port of Registry of that Indian fishing boat.(4)Every application under sub-rule (3) shall be accompanied by -(a)the particulars of the Indian fishing boat in Form IV;(b)the original certificate of registry previously granted under subsection (4) of Section 435G of the Merchant Shipping Act 1958 or under any other law for the time being in force.]
