Section 50(1) in The Indian Port Health Rules, 1955
(1)All persons proposing to embark upon a ship leaving any Indian port for any port outside India or leaving any port in the Andaman and Nicobar Islands for any port on the mainland or vice versa shall be medically examined by the Health Officer. Through passengers and members of the crew of a through ship shall be liable to medical examination by the Health Officer at his discretion.
