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British India - Section

Section 15 in The Vaccination Act, 1880

15. What lymph to be used. The vaccination of a child shall ordinarily be performed with such lymph as may be prescribed by the rules to be made under this Act: Provided that, First, if animal- lymph is so prescribed and the parent or guardian of any child desires that such child shall be vaccinated with human lymph, it shall be so vaccinated; and Second, if in any local area in which animal- lymph is procurable human lymph is so prescribed, and the parent or guardian of any child desires that such child should be vaccinated with animal- lymph, and tenders to the vaccinator the amount of such fee, not exceeding one rupee, as may be fixed by such rules in this behalf, such child shall be so vaccinated.