Section 23(2) in The M.P. Chechak Tika Adhiniyam, 1968
(2)If within the time specified in the notice such child is not vaccinated, the superintendent shall report the matter to any Magistrate not below the rank of the First Class Magistrate having jurisdiction. The Magistrate receiving such report may-(a)summon the parent or guardian of such child to appear with the child before him; or(b)where he is satisfied that such parent or guardian has no fixed place of abode, issue a warrant for his arrest and production before him.If the Magistrate finds, after such examination or enquiry, as he deems necessary, that the child is an unprotected child, he may make an order directing such child to be vaccinated within such time not exceeding two months as he may specify in the order.
