16. Penalty for not vaccinating a child within the age of six months.
- If an unprotected child who has attained the age of six months after the commencement of this Act remains un-vaccinated, the guardian of the child may be served with a notice in the prescribed form by a vaccinator employed by Government or a local authority and if that notice is not complied with, the guardian of the child concerned shall be punishable with fine which may extend to fifty rupees.
