(1)Any ship which is unwilling to submit to the measures required by the Health Officer of the port in accordance with these Rules shall be allowed to depart forthwith being permitted to enter into any form of communication with the shore or with any other vessel in the port which would render possible the conveyance of any quarantinable or infectious disease to the shore or to such other vessel or vice versa.Provided that, in the case of a ship infected with yellow fever calling at a port specified under rule 18, if aedes aegypti have been found on board and the medical examination shows that any infected person has not been isolated in good time, the ship shall not be allowed to depart and shall be subject to the measures, required by the Health Officer in accordance with these Rules.(2)In the case of a ship refused permission under sub-rule (1) to communicate with the shore or with any other vessel in the port, the ship shall not during its voyage call at any other port in India. Such a ship shall nevertheless be permitted to take on fuel, water and stores in quarantine and any passengers, who desire to disembark with or without their baggage or to tranship from the ship, may be permitted to do so on the condition that they undertake to submit to the appropriate measures required by the Health Officer under these rules.(3)In the event of any ship putting back to sea as a result of permission to communicate with the shore or with any other vessel in the port having been refused under sub-rule (1), the Health Officer shall intimate by telegraph to the next port of call in India for the purpose of taking on fuel, water or stores in quarantine, if he can ascertain it, this fact with the attendant circumstances.Special provision relating to ships arriving in an area where malaria or other mosquito-borne disease is occurring, etc.
