(1)All persons suffering or suspected to be suffering from a quarantinable disease may be disembarked from a ship and isolated. Such disembarkation shall be compulsory if it is required by the master of the ship.(2)Where any person is required under these Rules to be disembarked and isolated for any period, the Health Officer may remove, or cause to be removed, that person to a hospital or any other place approved by the Health Officer and detain him therein for that period. If such a hospital or place is within Municipal or Corporation limits, the Health Officer shall communicate relevant particulars of the person concerned to the Municipal or Corporation health authorities.(3)When a suspected case of any quarantinable disease is disembarked from a ship at any port, the Health Officer of that port shall report by telegraph the confirmation, or otherwise, of the diagnosis to the Health Officer of the ship's next port of call if that port is in India, Burma, Ceylon, Pakistan, Aden or the Straits Settlements.
