Section 19(1) in The Indian Port Health Rules, 1955
(1)Any ship which is unwilling to submit to the measures required by the Health Officer of the port in accordance with these Rules shall be allowed to depart forthwith being permitted to enter into any form of communication with the shore or with any other vessel in the port which would render possible the conveyance of any quarantinable or infectious disease to the shore or to such other vessel or vice versa.Provided that, in the case of a ship infected with yellow fever calling at a port specified under rule 18, if aedes aegypti have been found on board and the medical examination shows that any infected person has not been isolated in good time, the ship shall not be allowed to depart and shall be subject to the measures, required by the Health Officer in accordance with these Rules.
