Section 2(d) in The Merchant Shipping (Medicines, Medical Stores And Appliances) Rules, 1966
(d)"Port health officer" means any person appointed by the Central Government either by name or by virtue of his office, to be the Health Officer of a port and includes-(i)an additional, deputy or assistant port health officer, or any officer appointed by the Central Government, either by name or by virtue of his office, to perform any of the duties of a health officer of a port;(ii)a person appointed by the Central Government under sub-section (3) of Section 172 of the Act to inspect the medicines, medical stores and appliances with which a ship is required to be provided;
