Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 30 in The Indian Port Health Rules, 1955

30.

Apart from the provisions of rule 8, every ship infected with yellow fever or suspected of yellow fever infection and every other ship coming from a yellow fever infected area shall be moored at such a distance, not being less than half a mile, from the shore and from all other vessels as will render improbable the access of mosquitoes from the ship to the shore or to any other vessel or vice versa. The ship shall continue to be moored at such a distance until the Health Officer has granted pratique.