(1)A ship shall be regarded as infected with an infectious disease-(i)if it has a case of any such disease on board, or(ii)if, prior to the arrival of the ship in port, a case of any such disease has occurred on board within its period of incubation.(2)A ship shall be regarded as suspected of infection with an infectious disease as aforesaid if, prior to the arrival of the ship in port, a case of such disease has occurred on board but not within its incubation period :Provided that a ship shall not be regarded as so suspected if (a) the case occurred before the arrival of the ship at a previous port of call, (b) the period between such occurrence and arrival was not less than the period of incubation, and (c) the Health Officer is satisfied that the ship was subjected to medical examination at that port and that all necessary measures have been taken.(3)A healthy ship is any ship other than a ship infected or suspected of infection with an infectious disease.
