In these Rules unless there is anything repugnant in the subject or context.-(1)"arrival" means arrival at a port;(2)"baggage" means the personal effects of a traveller or of a member of the crew;(3)"crew" means the personnel of a ship employed for duties on board;(4)"day" means an interval of twenty-four hours;(5)"Health Officer" means any person appointed(a)in the case of major ports, by the Central Government, and(b)in the case of other ports, by the State Government concerned to whom the functions of the Central Government under sub-section (1) of Sec. 17 of the Indian Ports Act, 1908 (15 of 1908), to appoint a Health Officer have been entrusted,either by name or by virtue of his office, to be the Health Officer of a port, and includes an Additional, Deputy, or Assistant Health Officer, and any officer appointed by the Central Government or the State Government, concerned, as the case maybe, either by name or by virtue of his office, to perform any of the duties of a Health Officer of a port.(6)"infected area" in relation to a quarantinable or an infectious disease means any area or port outside India, declared by the Central Government by notification in the Official Gazette to be infected with such a disease;(7)"infected person" means a person who is suffering from a quarantinable or an infectious disease, or who is believed to be infected with such a disease;(8)"infectious disease" means disease, other than quarantinable diseases, declared by the Central Government by notification in the Official Gazette to be an infectious disease;(9)"international voyage" means(a)in the case of a ship, a voyage between ports in the territories of more than one State, or a voyage between ports in the territory or territories of the same State if the ship has relations with the territory of any other State on its voyage but only as regards those relations.(b)in the case of a person, a voyage involving entry into the territory of a State other than the territory of the State in which that person commences his voyage.(10)"isolation", when applied to a person or group of persons, means the separation of that person or group of persons from other persons, except the health staff on duty, in such a manner as to prevent the spread of infection;(10-A) "mainland" means the territory of India excluding the Andaman and Nicobar Islands;(11)"medical examination" includes visit to and inspection of a ship, and the preliminary examination of persons on board, but does not include the periodical inspection of a ship to ascertain the need for deratting;(12)"port" means a seaport or an inland navigation port which is normally frequented by ship;(13)"period of incubation" means(a)in respect of a quarantinable disease mentioned below, the period specified against it.Plague .........................6 daysCholera ............................5 daysYellow fever ....................6 daysSmallpox ...........................14 daysTyphus ............................14 daysRelapsing fever ................8 days, and(b)in respect of an infectious disease such period as maybe declared by the Central Government by notification in the Official Gazette to be the period of incubation of that disease;(14)"quarantinable diseases" means plague, cholera, yellow fever, smallpox, typhus and relapsing fever;(15)"relapsing fever" means louse-borne relapsing fever;(16)"ship" means a sea-going or an inland navigation vessel making an international voyage; and also includes a vessel plying between any port on the mainland and any port on the Andaman and Nicobar Islands;(17)"ship's surgeon" means a properly qualified and registered medical practitioner with experience of maritime health conditions employed for medical service on a ship or, if there are two or more such medical practitioners so employed, the senior of them;(18)"suspect" means a person who is considered by the Health Officer as having been exposed to infection by a quarantinable or an infectious disease and is considered capable of spreading that disease;(19)"typhus" means louse-borne typhus;(20)"valid certificate", when applied to vaccination, means a certificate which(i)conforms to the requirements and the model laid down in appendices 2,3 and 4 to these rules;(ii)is issued only to individuals and in such form that it cannot, in any circumstances, be used collectively.(iii)is issued in the case of children separately and is not incorporated in the mother's certificate.(iv)is completed in English or in French;(v)is signed in the case of an international certificate by the parent or guardian of a child who is unable to sign or which bears, in the case of an illiterate persory the mark of such illiterate person duly attested by another person to whom such illiterate person is personally known.(vi)is signed, in the case of an international certificate issued in India, in his own hand by a qualified medical practitioner whose name is enrolled in the Indian Medical Register maintained under Sec. 21 of the Indian Medical Council Act, 1956 (102 of 1956). In the case of certificates of vaccination against cholera and smallpox issued in India, the approved stamp to be affixed thereon shall be such as has been approved by the Central Government and the stamp shall be affixed on the certificates by only those persons who are authorised, either by designation or by name, for this purpose by the Central Government. In the case of certificates of vaccination against yellow fever issued in India, the vaccinating centres shall be approved by the Central Government.(21)"cattle" means a horse, camel, sheep, cow, bull, buffalo-bull, buffalo-cow and all other ruminating animals and also swine;(22)"vessel" includes anything made for the conveyance mainly by water of human beings or of property.
