Section 57(4) in The Indian Port Health Rules, 1955
(4)If a valid certificate is not produced, the Health Officer for a port approved under Art. 17 of the International Sanitary Regulations, after enquiry and inspection, may proceed in the following manner(a)If the port is approved for the purpose of issuing Deratting Certificate, the Health Officer may derat the ship or cause the deratting to be done under his direction and control. He shall decide in each case the technique which should be employed to secure the extermination of rodents on the ship. Deratting shall be carried out so as to avoid as far as possible damage to the ship and to any cargo and shall not take longer than is absolutely necessary. Wherever possible deratting shall be done when the holds are empty. When deratting has been satisfactorily completed, the Health Officer shall issue a Deratting Certificate.(b)At any port approved for issuing Deratting Exemption Certificates only the Health Officer may issue such a certificate if he is satisfied that the number of rodents on board is negligible. Such a certificate shall be issued only if the inspection of the ship has been carried out when the holds are empty or when they contain only ballast or other material unattractive to rodents, of such a nature or so disposed as to make a through inspection of the holds possible. A Deratting Exemption Certificate may be issued for an oil-tanker with full holds.
