Section 82 in The Inland Steam Vessels (Madhya Pradesh) Rules, 1962
82.
(1)It shall be the duty of the person in charge of a vessel of any canal to report the occurrence on such vessel of any case of cholera or smallpox at the dock, wharf or station at which the vessel arrives next alter such occurrence. The report shall be made to the Canal Officer having jurisdiction over such place.(2)The Canal Officer shall stop such vessel at once from proceeding further and remove all passengers or other persons from the vessel until it has been disinfected.(3)The Canal Officer shall report the occurrence to the nearest Medical or a Municipal or Sanitary Officer, and shall until the arrival of the officer or officers render every assistance in his power to subdue the out-break, by the distribution of medicines or disinfectants which he should obtain during epidemics and have in readiness with him for use in such emergencies.(4)The vessel shall not be allowed to proceed without a written permit from the Medical, Municipal or Sanitary Officer as the case may be.
