Section 36(1) in The Indian Port Health Rules, 1955
(1)In the case of a ship infected with smallpox, before pratique (which shall be in writing) is given.(i)the ship and all persons on board shall be medically examined by the Health Officer.(iii)all infected persons shall be disembarked and isolated for such period as the Health Officer may consider necessary.(iii)other persons who disembark and who in the opinion of the Health Officer are not sufficiently protected by vaccination or by a previous attack of smallpox.(a)if they are willing to be vaccinated, or in the case of minors if their guardians or those incharge of them consent to their vaccination, may be subjected to vaccination free of charge, and also to isolation or surveillance for a period not exceeding fourteen days reckoned from the time of the last exposure to infection, and(b)if they are not willing to be vaccinated, or in the case of minors if their guardians or those incharge of them do not consent to their vaccination, shall be subjected to isolation or surveillance for the aforesaid period;(vi)the Health Officer shall disinfect(a)any baggage of any infected person; and(b)any other baggage or article such as used bedding or linen, and any part of the ship, which is considered to be contaminated.
