As soon as the requirements of this Act preliminary to registry have been complied with, the registrar shall enter in the register book the following particulars in respect of the ship:-(a)the name of the ship and the name of the port to which she belongs;(aa)[ the ship identification number;](b)the details contained in the surveyor's certificate;(c)the particulars respecting her origin stated in the declaration of ownership; and(d)the name and description of her registered owner or owners, and, if there are more owners than one, the number of shares owned by each of them.
