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[Cites 0, Cited by 0] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(6) in The Indian Port Health Rules, 1955

(6)human dejecta, waste water including bilge-water, waste matter and any matter which, in the opinion of the Health Officer, is contaminated shall not be discharged from the ship or unloaded without previous disinfection and shall, after disinfection, be disposed of in such safe manner as the Health Officer may, in his discretion, prescribe;