Section 3 in The Merchant Shipping (Medicines, Medical Stores And Appliances) Rules, 1966
3. [ Scales of Medicines, etc. [Substituted by G.S.R. 1384, dated 9th October, 1972.]
(1)Every foreign-going ship which is required to carry on board a medical officer in accordance with the provisions of Section 173 of the Act shall have on board the medicines, medical instruments, appliances, dressings and general medical equipments in quantity specified in Schedule I.(2)Every foreign-going ship which is not required to carry on board a medical officer in accordance with Section 173 of the Act and every home-trade ship engaged in voyages which exceed fourteen days in either direction shall have on board, if the ship carries up to 40 persons, the medicines, medical instruments, appliances, dressings and general medical in quantity specified in sub-Column (a) of column (2) of Schedule 11 and, if the ship carries over 40 persons, in quantity specified in sub-column (b) of column (2) of the said Schedule :Provided that where a ship proceeds on a voyage exceeding six months, it shall carry double the quantities of medicines and dressing specified in sub-column (a) or, as the case maybe, sub-column (b) of column (2) of the said Schedule.(3)Every home-trade ship engaged in voyages not exceeding fourteen days in either direction, other than a ship to which sub-rule (4) applies, shall have on board the medicines, medicals instruments, appliances, dressing and general medical equipments in quantity specified in column (3) of Schedule II :Provided that any such ship which is never more than twelve hours away from a port of call may not carry on board the medicines, medical stores and appliances indicated by symbol (*) in column (3) of the said Schedule.(4)Every home-trade ship which is solely engaged in the coastal trade of India shall have on board the medicines, medical instruments, appliances, dressings and general medical equipments in quantity specified in column (4) of Schedule II.]
