Section 20(1) in The Indian Port Health Rules, 1955
(1)A ship shall be regarded as infected with plague.(a)if it has a case of human plague on board, or(b)if a case of human plague has occurred on board more than six days after embarkation, or(c)if a plague-infected rodent is found on board.A ship shall continue to be regarded as infected until the measures prescribed in rule 21 have been effectively carried out at a suitably equipped port.
