14. Order by Magistrate when notice under section 13 is not obeyed.
- If such notice is not complied with, the Superintendent of Vaccination shall report the matter to the District Magistrate or any other [Executive Magistrate authorised by him] [Substituted for the words 'Magistrate authorised by' by Punjab Act 25 of 1964.] in this behalf, and the Magistrate receiving such report shall summon the guardian of the child and demand his explanation and shall, if the explanation is not satisfactory, make an order in writing directing the guardian of the child to comply with the notice and produce a certificate of vaccination before the date specified in the order. If the order is not obeyed by such date, [the Magistrate shall forward the case to a Judicial Magistrate for dealing with the disobedience] [Substituted for the words 'The Magistrate shall deal with the disobedience.' by Punjab Act 25 of 1964.] as an offence punishable under section 16 of this Act.
