- In this Act, unless the context otherwise requires :-(1)"child" means a person who has not attained the age of thirteen years;(2)"Government" means the Government of the State of Punjab;(3)"guardian" means any person to whom the care, nurture or custody of any child falls either by law or by natural right or recognized usage or who has accepted or assumed the care, nature or custody of any child or to whom the care, nurture or custody of any child has been entrusted by any lawful authority;(4)"inoculation" means any operation performed with the object of producing the disease of smallpox in any person by means of variolous matter;(5)"local area" means an area under the control of a local authority, including a Cantonment;(6)"prescribed" means prescribed by rules made under this Act;(7)"primary vaccination" is the first successful vaccination after birth;(8)"re-vaccination" is any subsequent vaccination after primary vaccination;(9)"unprotected child" means a child who has not had smallpox and has not been "vaccinated or who has not, within a period" of five years, been successfully re-vaccinated;(10)"vaccination" means an operation by which sufficient lymph is introduced into the skin and allowed to be absorbed without any interference or exposure to sun for at least fifteen minutes following the operation;(11)"vaccination station" means a place where vaccination is performed free of charge by the direction or under the authorisation of the Medical Officer of Health concerned;(12)"vaccination circle" means a local area or one of the parts into which a local area has been divided under this Act for the performance of vaccination;(13)"vaccinator" means any person appointed under the Act to perform the operation of vaccination or any private person authorised by the Government to perform the same operation and includes a Superintendent of Vaccination and an Inspector of Vaccination and Sanitation.
