(1)When any unprotected child, having attained the age of six months, has resided for a period of one month during the vaccination season in any vaccination circle and has not at the expiration of such period attained the age if a boy, of fourteen years and, if a girl, of eight years, the parent or guardian of such a child shall take it, or cause it to be taken, to a vaccinator to be vaccinated or send for a vaccinator to vaccinate it.(2)Such vaccinator shall vaccinate the child and deliver to its parent or guardian a memorandum stating the date on which the vaccination has been performed and the date on which the child is to be inspected in order to ascertain the result of the operation or shall, if he finds such child in a state unfit for vaccination, deliver to its parent or guardian a certificate under his hand to the effect that the child is in a state unfit for vaccination for the whole or part of the current vaccination season.
