Section 22 in The Merchant Shipping (Registration of Indian Ships) Rules, 1960
22. Recording of sale transaction.
(1)On production of the instrument of sale accompanied by a declaration of ownership by the transferee together with the prescribed fee, the registrar of the ship's port of registry shall make the necessary entries in the register book and endorse on the instrument the date and hour of the entry. An endorsement regarding the change of ownership shall also be made as soon as possible on the ship's certificate of registry.[***] [Omitted by G.S.R. 227, dated 1st February, 1966]
