Section 12(1) in The Indian Port Health Rules, 1955
(1)Further sanitary measures which may be applied to the ship shall be determined by the conditions which existed on board during the voyage or which exist at the time of the medical examination, without prejudice, however, to the measures which are permitted by these Rules to be applied to the ship if it arrives from an infected area. The application of the measures in the case of a ship arriving from an infected area shall be limited to the ship, person, or article, as the case may be, arriving from such an area, provided that the Health Officer for the port of arrival is satisfied that the health authority for the port of departure in the infected area took all practicable measures for checking the spread of the disease.
