(3)No pilgrim shall be received on board any pilgrim ship unless he produces the medical certificate signed by a person who is duly qualified to grant such certificate, showing that such pilgrim-(a)has been inoculated against cholera within such period before the inspection as may be prescribed; and(b)has been vaccinated against small-pox within such period before the inspection as may be prescribed:Provided that the officer making the inspection may dispense with the certificate of vaccination, if in his opinion the pilgrim has marks showing that he has had small-pox.
