Section 3(3) in The Merchant Shipping (Medicines, Medical Stores And Appliances) Rules, 1966
(3)Every home-trade ship engaged in voyages not exceeding fourteen days in either direction, other than a ship to which sub-rule (4) applies, shall have on board the medicines, medicals instruments, appliances, dressing and general medical equipments in quantity specified in column (3) of Schedule II :Provided that any such ship which is never more than twelve hours away from a port of call may not carry on board the medicines, medical stores and appliances indicated by symbol (*) in column (3) of the said Schedule.
