Section 5(1) in The Indian Port Health Rules, 1955
(1)The master of a ship, before arrival at a port, shall ascertain the state of health on board, and he shall, on arrival, complete and deliver a Maritime Declaration of Health, which shall be countersigned by the ship's surgeon if one is carried, to the pilot, boarding officer, or other officer duly authorised in this behalf by the harbour master or the Conservator or his Deputy, and the pilot, boarding officer or other officer duly authorised in this behalf, shall promptly communicate the Declaration to the Health Officer :Provided that, except in the case of ships governed by the special provisions relating to yellow fever and in the case of ships having on board persons suffering from typhus or relapsing fever, it shall be permissible for the pilot, boarding officer or other officer duly authorised as above in this behalf, if acting on general or special instructions of the Health Officer, to allow pratique to "healthy" ships.
