Section 28(1) in The Indian Port Health Rules, 1955
(1)No ship shall bring to any Indian port other than a port specified by the Central Government under rule 18 any person who has been in a yellow fever infected area within six days of embarkation unless such a person is vaccinated against yellow fever. In addition, no ship which has started from, or touched at, any port in a yellow fever infected area within 30 days of its arrival in India, shall bring to any Indian port other than a port specified by the Central Government under rule 18 any person, even though he may not have been in a yellow fever infected area, unless such a person is vaccinated against yellow fever.
