(2)The certificate of enrolment shall be issued, in such form and manner as may be prescribed by the respective State Government, and details to be specified in such certificate shall include-(a)name, permanent address as given in the Unique Identification Document issued by Unique Identification Authority of India, electoral identification document or such other document of the owner, as may be prescribed by the State Government;(b)details such as year of construction, laying of keel or such other information;(c)details of design, if identified or categorised under this Chapter;(d)details of officer issuing or granting the certificate; and(e)number given to the vessels enrolled by the issuing authority.
