Section 18(1) in The Merchant Shipping (Distressed Seamen) Rules, 1960
(1)Notwithstanding any this contained in rule 10, no distressed seaman who has suffered from cholera, yellow fever, plague or some other infections disease, or who is at a port infected at the tie with any such disease, shall be sent to any port or place, whether such port or place be similarly infected or not, without the Indian Consular Officer obtaining a certificate from a duly qualified medical practitioner that the seaman is not source of danger to others.
