Section 6(1)(p) in The Indian Ports Act, 1908

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Union of India - Subsection

Section 6(1)(p) in The Indian Ports Act, 1908

(p)[ The words "subject to the control of the G.G.in C." omitted by the A.O. 1937} for the prevention of danger arising to the public health by the introduction and the spread of any infectious or contagious disease from vessels arriving at, or being in, any such port, and for the prevention of the conveyance of infection or contagion by means of any vessel sailing from any such port, and in particular and without prejudice to the generality of this provision, for- [Substituted by Act 4 of 1911, Section 2, for the original clause.]

(i)the signals to be hoisted and the places of anchorage to be taken up by such vessels having any case, or suspected case, of any infectious or contagious disease on board, or arriving at such port from a port in which, or in the neighborhood of which, there is believed to he, or to have been at the time when the vessel left such port, any infectious or contagious disease;

(ii)the medical inspection of such vessels and of persons on board such vessels;

(iii)the questions to be answered and the information to be supplied by masters, pilots and other persons on board such vessels;

(iv)the detention of such vessels and of persons on board such vessels;

(v)the duties to be performed in cases of any such disease by masters, pilots and other persons on board such vessels;

(vi)the removal to hospital or other place approved by the health-officer and the detention therein of any person from any such vessel who is suffering or suspected to be suffering from any such disease;

(vii)the cleansing, ventilation and disinfection of such vessels or any part thereof and of any articles

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Union of India - Subsection

Section 6(1)(p) in The Indian Ports Act, 1908