Section 3(2) in The Merchant Shipping (Medicines, Medical Stores And Appliances) Rules, 1966
(2)Every foreign-going ship which is not required to carry on board a medical officer in accordance with Section 173 of the Act and every home-trade ship engaged in voyages which exceed fourteen days in either direction shall have on board, if the ship carries up to 40 persons, the medicines, medical instruments, appliances, dressings and general medical in quantity specified in sub-Column (a) of column (2) of Schedule 11 and, if the ship carries over 40 persons, in quantity specified in sub-column (b) of column (2) of the said Schedule :Provided that where a ship proceeds on a voyage exceeding six months, it shall carry double the quantities of medicines and dressing specified in sub-column (a) or, as the case maybe, sub-column (b) of column (2) of the said Schedule.
