Section 21(5)(c) in The Indian Port Health Rules, 1955

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Union of India - Subsection

Section 21(5)(c) in The Indian Port Health Rules, 1955

(c)if the complete destruction of rodents cannot be secured because only part of the cargo is due to be unloaded, the ship shall not be prevented from unloading that part, but the Health Officer may apply any measures, including placing the ship in quarantine, which he considers necessary to prevent the escape of infected rodents.

(B)Unloading shall be carried out under the control of the Health Officer, who shall take all measures which, in his opinion, are necessary to prevent the infection of the staff engaged on this work. The staff may be subjected to isolation or to surveillance for a period not exceeding six days from the time when they have ceased to work at the unloading of the ship.

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Union of India - Subsection

Section 21(5)(c) in The Indian Port Health Rules, 1955