(1)All persons proposing to embark upon a ship leaving any Indian port for any port outside India or leaving any port in the Andaman and Nicobar Islands for any port on the mainland or vice versa shall be medically examined by the Health Officer. Through passengers and members of the crew of a through ship shall be liable to medical examination by the Health Officer at his discretion.(2)Such medical examination shall ordinarily take place in the day time on shore as shortly as possible before embarkation, at the time and place fixed by the Health Officer. The time and place of this examination shall be arranged to take into account the customs examination and other formalities so as to facilitate embarkation and to avoid delay.(3)Any person failing to attend at the time and place fixed by the Health Officer for such medical examination may, in the discretion of the Health Officer, be prohibited from embarking or re-embarking, as the case may be.(4)No person shall be permitted by the Health Officer of a port on the mainland to embark on a ship with a view to proceeding by sea to any place in the Andman and Nicobar Islands unless such person produces valid certificates of vaccination against cholera and small pox :Provided that the Health Officer may, if acting on the general or special instructions of the Central Government, exempt any particular person from the operation of this sub-rule:Provided further that the Health Officer shall, before the ship leaves the port, furnish to the medical officer (in any) or master of the ship a certificate giving all relevant details of persons exempted from the first proviso.(5)On the completion of the medical examination prescribed in sub-rule (1), the Health Officer shall issue a certificate of medical inspection in the form set out in Appendix 6 to these rules. After the issue of the certificate of medical inspection, no baggage, merchandise or other articles shall be taken on board and no person shall embark or re-embark except with the permission of the Health Officer.
