- The Vaccination Act, 1880 (Central Act XIII of 1880) as adapted to Rajasthan and all laws dealing with vaccination in force in the covenanting States or in the Abu, Ajmer and Sunel areas are hereby repealed.NotificationNotification No. J 530-44, dated 10-2-1961, Published in Rajasthan Gazette, Part 11(a), dated 4-5-1961, page 28. - In exercise of the powers conferred on me by section 16 of the Rajasthan Vaccination Act, 1957, I, G.K. Bhagat District Magistrate, Bhilwara do hereby empower all the Sub-Divisional Magistrate of District Bhilwara, City Magistrate, and the First Class Magistrate, Bhilwara/Jahazpur to take cognizance of offences under the aforesaid Act, (Rajasthan Vaccination Act, 1957) within their respective jurisdiction.OrderOrder No. Jud. /182, dated 30-1-1962, Published in Rajasthan Gazette, Part 11(a), dated 1-3-1962. - In exercise of powers conferred upon me under section 16 of Rajasthan Vaccination Act, 1957, I.R. Mookijee I.A.S. District Magistrate Jaisalmer hereby appoint the Sub-Divisional Magistrates of Jaisalmer and Pokran to receive the challans for refusal to get vaccinated against small pox in their respective jurisdictions.
