Section 15 in The Merchant Shipping (Registration of Indian Ships) Rules, 1960
15. Registry of alterations.
(1)Every application for registry of alterations to a ship shall be made to the registrar within one month of the alterations.(2)If the alterations consist of a change in the dimensions of the engine room or other closed-in spaces, 01 an addition to or removal of a poop or deck house, an increase or decrease in the crew space or an alteration from motor screw to steam screw or vice-versa, the registrar shall record the alterations in the register book and also in the certificate of registry of the ship.(3)Where the alterations are material, that it to say, alterations in the hull affecting the principal dimensions of a ship or alterations in the means of propulsion, the registrar shall proceed to register the ship anew and thereupon the rules applicable for the first registry shall apply.
