Section 9(1) in The Punjab Vaccination Rules, 1959
(1)No person who is not licensed by the State Government shall act as a private vaccinator or shall perform the operation of vaccination on any individual in the State.(ii)(a)The licensed private practitioner shall perform vaccination work under the orders and subject to the control of the Medical Officer of Health of the area concerned.(b)He must be registered with the Medical Officer of Health of the locality.(c)He must obtain his lymph from or through the Medical Officer of Health of the locality.(d)He must periodically submit the list of persons vaccinated by him with their results to the Medical Officer of Health.
