14. Order for inspection of an unprotected child or person.
- If the President of the District Board, Municipal Corporation, Municipal Committee or Town Committee, the District Health Officer, the Municipal Health Officer, the Assistant Health Officer or the Medical Officer incharge of the Government or Municipal dispensary has reason to believe that there is an unprotected child or unprotected person in any area within his jurisdiction such President or officer may, after the village or town in which the house, where the unprotected child or unprotected person resides, is situated, has been duly visited by a vaccinator, call upon -(a)the guardian of such unprotected child or unprotected person to be present for inspection at any time appointed by him between the hours of 7 a.m. and 6 p.m. and to state his age, parentage, place of birth and the duration of his residence in such area, or(b)the guardian of an unprotected child in a house to produce all the children in the house under his guardianship for inspection at a time appointed by him between the hours of 7 a.m and 6 p.m. and to state the age, parentage, place of birth and duration of residence in such area of each of such children.
