13. Change of residence of unprotected persons or children.
(1)When the residence of an unprotected child or unprotected person is changed -in a Municipal area, from one ward of the Municipality or Corporation to another ward thereof, andin a non-municipal area, from one town or village to another town or village,the guardian of the unprotected child or the unprotected person, as the case may be, shall within one month of the change of residence notify the change -(a)in the case of a Municipal area, to the Municipal Health Officer,(b)in the case of other areas to the District Health Officer, the Assistant Health Officer, the Medical Officer in charge of the Local Government dispensary or to the village Police Patel, furnishing full particulars as to the new address of the unprotected child or unprotected person concerned.(2)The officers specified in sub-section (1) other than the police patel shall make arrangements for getting the unprotected child or calling upon the unprotected person to be vaccinated as early as possible and the police patel shall communicate the information received by him to the District Health Officer for necessary action.(3)When an unprotected child who has attained the age of six months leaves the locality before being vaccinated the matter shall be reported by the District Health Officer to the District or Municipal Health Officer concerned for taking steps for the vaccination of the child.
