(1)Whenever any case of plague, cholera or other dangerous epidemic disease occurs on board in Inland Vessel, the master or serang, shall immediately:-(a)remove the patient, together with his bedding, drinking utensils and food, to a part of the deck at the extreme stern of the Inland Vessel, where he shall be segregated from the rest of the passengers by a purdah. In the case of plague, the clothing, bedding, and if considered necessary the baggage of the patient shall be disinfected immediately;(b)cause all excreta, vomit and urine which may have been discharged on to the dock by the patient, to be cleaned away with a solution of cyllin: and(c)report the case to the Sub-divisional or District Magistrate within whose jurisdiction the nearest ghat lies, and also to the Chief Medical Officer of the district.(2)Where such ghat is not at the headquarters of a sub-division or district, the report mentioned in sub-clause ( c) of Sub-rule (1) shall be sent by the master or serang, as the case may be, by the most expeditious means available, to the next headquarters of a sub-division or district which the Inland vessel will touch.(3)If, when the case occurs, the Inland Vessel is lying at a ghat at the headquarters of a sub-division or district, or otherwise, when the Inland Vessel has reached the nearest ghat which is at such headquarters, the master or serang shall not move the Inland Vessel there from until permission has been given by the District Magistrate or Sub-divisional Magistrate as the case may be.(4)(a)On receipt of the report mentioned in sub-rule (1) the Magistrate shall at once depute a Medical Officer to inspect and disinfect the Inland Vessel.(b)Such Medical Officer shall visit the Inland Vessel and if a suitable hospital is available, or if other satisfactory arrangements can be made for the patients treatment and segregation, shall bring the patient to land.(5)Where no such hospital is available, and no such arrangement can be made, the patient shall not be allowed to land, but the Medical Officer deputed under sub-rule (4) shall take steps to ensure the proper segregation of the patient on the Inland Vessel, and to satisfy himself that every possible precaution has been taken to prevent the spread of the disease.(6)The Medical Officer deputed under sub-rule (4) shall, in all cases, cause the deck cabins, latrines and any other part of the Inland Vessel, while the patient has been, to be thoroughly washed down with a strong solution of cyllin, and all utensils which has been used by the patient, to be disinfected.(7)(a)In case of death, the body of the patient shall be wrapped in a cloth soaked in a strong solution of cyllin, and made over to his relatives, friends, or where he is without relatives/ friends, to the police, who shall arrange for its disposal.(b)If they have not already been disinfected in accordance with the provisions of clause (a) of sub-rule (1) of rule 41 the clothes of the deceased (except those in the baggage), his bedding and all food in his possession shall be burnt, unless orders to the contrary are passed by the Medical Officer.(8)The Medical Officer deputed under sub-rule (4) shall ascertain the names and addresses of all members of the party accompanying the patient, and shall report them through the Sub-Divisional Magistrate to the District Magistrate of the district to which they are proceeding.(9)When the orders contained in these rules have been complied with, and the Medical Officer deputed under sub-rule(4) is satisfied that there is no reason further to detain the inland vessel, he may give permission to the master or serang to proceed on the journey.(10)The owner of every inland vessel shall be bound to keep on board each inland vessel, five liters of cyllin.(11)The patient may be permitted to land on the expiry of a period to be fixed by the Medical Officer deputed under sub-rule (4).(12)Any person committing a breach of any of the above rules shall be punished with fine which may extend upto rupees one thousand.
