Section 7 in The Merchant Shipping (Medicines, Medical Stores And Appliances) Rules, 1966
7. Inspection of Medicines, etc., by Port Health Officer.
(1)The medicines, medical stores and appliances on board a ship shall be inspected at least once in twelve months by the Port Health Officer.(2)If the Port Health Officer is satisfied that the provisions of these rules have been complied with, he shall give to the master of the ship a certificate in the form set out in [Schedule III] [Substituted by G.S.R. 1384, dated 9th October, 1972.].
