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Union of India - Section

Section 54 in The Indian Port Health Rules, 1955

54.

A ship shall not remain in port for a period exceeding twenty-four hours after the completion of the medical examination prescribed in rule 50. A ship so remaining shall not leave the port until a fresh medical examination of all the persons on board has been made by the Health Officer.Special provisions relating to ships leaving any area where transmission of malaria or other mosquito-borne disease is occurring, etc.