6. Prohibition of inoculation. In any local area to which the provisions of this Act apply, inoculation shall be prohibited; and Inoculated persons not to enter, without certificate, local area subject to Act. No person who has undergone inoculation shall enter such area before the lapse of forty days from the date of the operation, with out a certificate from a medical practitioner, of such class as the State Government may from time to time by written order authorize to grant such certificates, stating that such person is no longer likely to produce small- pox by contact or near approach.
