Section 57(2) in The Indian Port Health Rules, 1955
(2)No ship shall leave any port of India for any port outside India unless the master of such ship is in posession of a Deratting Certificate or a Deratting Exemption Certificate issued by the health authority for a port approved for that purpose under Article 17 of the International Sanitary Regulations. Every such certificate shall be valid for six months, but this period may be extended by one month for a ship proceeding to such a port if the deratting or inspection, as the case may be, would be facilitated by the operations due to take place there :Provided that the Health Officer may permit a ship to leave an Indian port not approved for the purpose of issuing a Deratting Certificate or Deratting Exemption Certificate, for another port in or outside India, notwithstanding that the master of the ship is not in possession of any such certificate.Note. - In India, the Health Officer for the ports of-(i)Bombay and Calcutta are approved for the purpose of issuing Deratting Certificates, and(ii)Bombay, Calcutta, Madras, Cochin, Mormugao, Kandla, Visakhapatnam, Mandapam Camp/Dhanushhkodi and Mandapam Camp/Rameswaram are approved for the purpose of issuing Deratting Exemption Certificates.
