In the case of a ship suspected of cholera infection, the measures specified in sub-clauses (1), (4) (5), (6) and (7) of Cl. (A) of rule 25 may be taken at the discretion of the Health Officer before pratique (which shall be in writing) is given Clause (B) of rule 25 shall be applicable to such a ship.In addition, any passenger or member of the crew who disembarks may be placed under surveillance for a period of not more than five days reckoned from the date of arrival. The Health Officer may, in his discretion, prohibit the members of the crew from leaving the ship during this period.
