Section 19 in The Merchant Shipping (Registration of Indian Fishing Boats) Rules, 1988
19. Central Register.
(1)The Director General of Shipping shall maintain a Central register which shall contain all the entries recorded in the registers kept by the registrars.(2)On completion of the registry of a fishing boat at a port, the registrar of the port shall immediately transmit to the said Director General a copy of the entries in his register relating to the fishing boat.(3)The particulars of every other transaction subsequently recorded in the register shall also be reported forthwith to the said Director General.
