(1)The Health Officer shall take all practicable measures to prevent the introduction on board a ship of possible agents of infection or vectors of a quarantinable disease.(2)When typhus or relapsing fever exists in a port, person proposing to embark on a ship, whom the Health Officer considers is liable to spread typhus or relapsing fever, shall be disinsected by the Health Officer before such person is permitted to embark. The clothes which such person is wearing, his baggage, and any other article likely to spread typhus or relapsing fever shall be disinsected and, if necessary disinfected before embarkation.(3)The Health Officer may, in his discretion, cause to be disinfected and/or disinsected any clothing, bedding or other articles belonging to any person proposing to embark on a ship. In the absence of such disinfection and/or disinfecting, the Health Officer may prohibit the taking on board of any such clothing bedding or other articles.(4)If any clothing, bedding or other articles which, in the opinion of the Health Officer, may require disinfection and/or disinsecting, has been placed on board without having undergone such disinfection or disinsecting, the Health Officer may cause their immediate removal from the ship.(5)The master of a ship shall not permit the embarkation of any clothing, bedding or other articles belonging to new members of the crew unless embarkation of such clothing, bedding or other articles has been authorised by the Health Officer.
