Section 3 in The Merchant Shipping (Registration of Indian Ships) Rules, 1960
3. Documents to accompany application for Registry.
- Every application for the registry of a ship under section 26 of the Act shall be accompanied by the following documents, namely :-(a)the declaration of ownership;(b)the builder's certificate, that is to say, a certificate signed by the builder of the ship and containing a true account of the proper denomination and of the tonnage of the ship as estimated by him and of the time when and the place where she was built; and(c)if the ship has been purchased, the instrument of sale under which the property in the ship was transferred to the applicant.(d)[ Permission of the Director General of Shipping to register a ship if a ship is built in a shipyard other than Indian Shipyard."] [Substituted by G.S.R. 155, dated 20th February, 1997]and where a declaration is made at a place other than the port of registry, the place of attestation shall be stated in the declaration.
