Section 25(7) in The Indian Port Health Rules, 1955
(7)(i)the Health Officer may prohibit the unloading of, or may remove, any fish, shellfish, fruit or vegetables to be consumed uncooked, or beverages, unless such food and beverages are in sealed containers and he has no reason to believe that they are contaminated :Provided that, if any such food or beverage forms part of the cargo in a hold of a ship, only the Health Officer for the port at which such food or beverage is to be unloaded may exercise the power to remove it;(ii)if any such food or beverage is removed, arrangements shall be made by the Health Officer for its safe disposal.(B)Any unloading shall be carried out under the control of the Health Officer, who shall take all measures which, in his opinion, are necessary to prevent the infection of the staff engaged on this work. The staff so engaged may, at the discretion of the Health Officer, be subjected to isolation or to surveillance for a period not exceeding five days from the time when they have ceased to work at the unloading of the ship.
