Section 10 in The M.P. Chechak Tika Adhiniyam, 1968
10. Action to be taken by vaccinator when an unprotected child is brought for vaccination.
(1)When a child is brought to a vaccinator for the purpose of vaccination or a vaccinator attends a child at its residence, he shall first ascertain whether the child has had smallpox either naturally or by inoculation and, on being satisfied that he has smallpox he shall forthwith deliver to the parent or guardian of such child a certificate in the prescribed form under his signature of temporary in susceptibility which will be valid for 5 years from the date of occurrence of smallpox and the parent or guardian of such child shall not be required to cause the child to be vaccinated during that period.(2)If the child has not had smallpox already, the vaccinator shall examine the child, and if after such examination he is of opinion that-(a)the child is in a fit state of health to be vaccinated he shall with all reasonable despatch but subject to the conditions prescribed by or under this Act, vaccinate the child; or(b)the child is not in a fit state of health to be vaccinated, he shall forthwith deliver to the parent or guardian of such child a certificate of unfitness for vaccination in the prescribed form under this signature.(3)The certificate of unfitness for vaccination aforesaid shall remain in force for two months only from the date on which it is delivered but shall be renewable for successive periods of two months, if the child continues to be in an unfit state of health for vaccination. On or before the date of expiry of the period of the certificate or the renewed certificate, as the case may be, the parent or guardian, hall take the child or cause the child to be taken to a vaccinator who shall then re-examine the child and if the child is still not in a fit state of health to be vaccinated, renew the certificate for a further period of two months; otherwise he shall with all reasonable despatch vaccinate the child.
