(1)The Health Officer may require any person on an international voyage who does not show sufficient evidence of protection by a previous attack of smallpox to possess on arrival, a certificate of vaccination against smallpox. Any such person who cannot produce such a certificate maybe vaccinated: if he refuses to be vaccinated, he may be placed under surveillance for not more than fourteen days, reckoned from the date of his departure from the last territory visited before arrival.(2)A person on an international voyage, who during a period of fourteen days before his arrival has visited a smallpox infected area or a person arriving from a port on the mainland in a port on the Andaman and Nicobar Island and who, in the opinion of the Health Officer, is not sufficiently protected by vaccination or by a previous attack of smallpox, may be required to be vaccinated, or may be placed under surveillance or may be vaccinated and then placed under surveillance, if he refuses to be vaccinated, he may be isolated. The period of surveillance or isolation shall not be more than fourteen days, reckoned from the date of his departure from the infected area or a port on the mainland.Explanation. - For the purposes of Cl. (iii) of sub-rule (1) of rule 36 and sub-rule (2) of rule 38, a valid certificate of vaccination against smallpox shall be considered as evidence of sufficient protection.E. Typhus And Relapsing Fever
