Section 19(3) in The Indian Port Health Rules, 1955
(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.
