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Union of India - Section

Section 46 in The Indian Port Health Rules, 1955

46.

In the case of a ship infected with an infectious disease, before pratique (which shall be in writing) is given.
(1)the ship and persons on board may be medically examined;
(2)any infected person, who disembarks, may be isolated for such period as the Health Officer may consider necessary :Provided that whenever any infected person remains on board, the Health Officer may, in his discretion, limit communication between the ship and the shore or between the ship and any other vessel in the port, or vice versa.
(3)persons who have been exposed to infection may, if they disembark, be placed under surveillance for a period not exceeding the incubation period of the infectious disease to which they have been exposed, such period being reckoned from the time of the last exposure to infection.
(4)any parts of the ship and any goods or baggage on board which, in the opinion of the Health Officer, are contaminated may be disinfected.