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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(2) in The Indian Port Health Rules, 1955

(2)Notwithstanding anything contained in sub-rule (1), the Health Officer may, for navigational reasons, permit such infected or suspected ship or ships to come alongside a specially controlled wharf where strict vigilance is possible to be maintained and enforced to prevent any communication with the shore or with any other vessel in the port until declared safe by him.