72. Evidence of register book, certificate of registry and other documents.-

(1) On application to the registrar and on payment of the prescribed fee, a person may, at any time during office hours, inspect any register book, and may obtain a certified copy of any entry in the register book.

(2) The following documents shall be admissible in evidence in any Court in manner provided by this Act, namely:-

(a) any register book on its production from the custody of the registrar or other person having the lawful custody thereof;

(b) a certificate of registry under this Act purporting to be signed by the registrar or any other officer authorised in this behalf by the Central Government;

(c) an endorsement on a certificate of registry purporting to be signed by the registrar or any other officer authorised in this behalf by the Central Government;

(d) every declaration made in pursuance of this Part in respect of an Indian ship.

(3) A certified copy of an entry in a register book shall be admissible in evidence in any Court and have the same effect to all intents as the original entry in the register book of which it is a copy.