(1)The Medical Officer shall, as soon as convenient after admission to jail, vaccinate or cause to be vaccinated every healthy prisoner who is not protected against small-pox.(2)It is unnecessary to require the vaccination of prisoners who on admission to jail -(a)are protected against small-pox, in the sense either of showing unmistakable signs of having suffered from the disease, or of bearing clear and well defined marks of previous vaccination, or(b)whether "protected" or not are to undergo sentences which will detain them in jail for a period not exceeding one month.(3)The Officer in medical charge of a jail has full discretion to dispense with vaccination or Revaccination in any case, including those of the nature specified in clauses (1) and (2), in which he considers it undesirable or unnecessary.
