No ship shall attempt to leave any port in India for any port outside India unless and until the provisions of rules 50 to 54A have been complied with and the master of a ship has handed over the copy of the certificate of medical inspection granted by the Health Officer to the customs authorities and one copy to the Port Pilot Officer who boards the ship for taking it out of the port. The authority responsible for granting port clearance shall, before granting it, make sure of such compliance.Special provisions relating to Pilgrim Ships.
