Section 5(ii) in The Kandla Port Trust Employees (Medical Attendance) Regulations, 2000
(ii)Where the Port Trust Medical Officer refers the patient for treatment in a recognised hospital or State Government hospital either due to absence of facilities in the Port Trust hospital or the patient had fallen ill is beyond eight kilometers from the Port Trust hospital, this should he with the specific permission of the Board's CMO. Where such permission could not be obtained prior to commencement of the treatment, this should be obtained immediately after such admission stating the reasons therefor.
