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Union of India - Section

Section 70 in The Indian Port Health Rules, 1955

70.

If death occurs on board within port limits, or if a ship arrives with a dead body on board
(i)the master of the ship shall at once inform the Health Officer of the fact;
(ii)the ship's surgeon, or if there is no ship's surgeon the Health Officer, shall if possible ascertain and certify the cause of death;
(iii)if for any reason the ship's surgeon or, as the case may be, the Health Officer is unable to certify the cause of death the Health Officer shall report the matter to the police with a view to the removal of the dead body from the ship and its postmortem examination;
(iv)the master of the ship shall, in all cases where postmortem examination is necessary or where the dead body is unclaimed, hand over the dead body to the police and, in all other cases, to the person claiming the dead body; and
(v)the master of the ship shall carry out such instructions for the disposal of the dead body and for the cleaning and disinfection of the ship as may be given by the Health Officer.