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Union of India - Section

Section 23 in The Indian Port Health Rules, 1955

23.

A healthy ship shall be given free pratique but, if it has come from a plague area, the Health Officer may
(a)place under surveillance any suspect who disembarks, for a period of not more than six days, reckoned from the date on which the ship left the infected area; and
(b)require the destruction of rodents on board the ship in exceptional cases and for well-founded reasons which shall be communicated in writing to the master;
B. Cholera