Section 2(20) in The Indian Port Health Rules, 1955
(20)"valid certificate", when applied to vaccination, means a certificate which(i)conforms to the requirements and the model laid down in appendices 2,3 and 4 to these rules;(ii)is issued only to individuals and in such form that it cannot, in any circumstances, be used collectively.(iii)is issued in the case of children separately and is not incorporated in the mother's certificate.(iv)is completed in English or in French;(v)is signed in the case of an international certificate by the parent or guardian of a child who is unable to sign or which bears, in the case of an illiterate persory the mark of such illiterate person duly attested by another person to whom such illiterate person is personally known.(vi)is signed, in the case of an international certificate issued in India, in his own hand by a qualified medical practitioner whose name is enrolled in the Indian Medical Register maintained under Sec. 21 of the Indian Medical Council Act, 1956 (102 of 1956). In the case of certificates of vaccination against cholera and smallpox issued in India, the approved stamp to be affixed thereon shall be such as has been approved by the Central Government and the stamp shall be affixed on the certificates by only those persons who are authorised, either by designation or by name, for this purpose by the Central Government. In the case of certificates of vaccination against yellow fever issued in India, the vaccinating centres shall be approved by the Central Government.
