(1)The Health Officer, in order to ascertain its general sanitary condition, may at any time inspect any ship or vessel within the precincts of the port. Such inspection may have regard to the prevalence on the ship or vessel of mosquitoes, insects or other vermin. The Health Officer may recommend such measures as he thinks fit to the matter', owner or agent for the rectification of any particular insanitary state, for the destruction of mosquitoes, insects or other vermin and for the elimination of their breeding places on board. The Health Officer may further require such measures to be adopted and if they are not adopted may carry them out or cause them to be carried out at the expense of the master, owner, or agent.(2)The powers conferred on the Health Officer by sub-rule (1) may also be exercised by the Conservator of the Port or any Officer duly authorised by him in writing or appointed in this behalf by the Central Government.
