Section 50(4) in The Indian Port Health Rules, 1955
(4)No person shall be permitted by the Health Officer of a port on the mainland to embark on a ship with a view to proceeding by sea to any place in the Andman and Nicobar Islands unless such person produces valid certificates of vaccination against cholera and small pox :Provided that the Health Officer may, if acting on the general or special instructions of the Central Government, exempt any particular person from the operation of this sub-rule:Provided further that the Health Officer shall, before the ship leaves the port, furnish to the medical officer (in any) or master of the ship a certificate giving all relevant details of persons exempted from the first proviso.
