Section 18 in The Merchant Shipping (Distressed Seamen) Rules, 1960
18. Seaman at infected ports.
(1)Notwithstanding any this contained in rule 10, no distressed seaman who has suffered from cholera, yellow fever, plague or some other infections disease, or who is at a port infected at the tie with any such disease, shall be sent to any port or place, whether such port or place be similarly infected or not, without the Indian Consular Officer obtaining a certificate from a duly qualified medical practitioner that the seaman is not source of danger to others.(2)The certificate referred to in sub-rule(1) shall state the nature of the disease from which the distressed seaman had suffered r which infected the port and shall be delivered by the Indian Consular Officer to the Master of the Conveying ship for production, if necessary, to the Health authorities at ports of call. Such certificate shall be retained by the Master until the distressed seaman is landed at his proper return port or a port en route. In the later case, the certificate shall be handed over to the Indian Consular Officer at a foreign port or the Shipping Master at a port in Indian along with the Conveyance Order.
