Section 10(2) in The M.P. Chechak Tika Adhiniyam, 1968
(2)If the child has not had smallpox already, the vaccinator shall examine the child, and if after such examination he is of opinion that-(a)the child is in a fit state of health to be vaccinated he shall with all reasonable despatch but subject to the conditions prescribed by or under this Act, vaccinate the child; or(b)the child is not in a fit state of health to be vaccinated, he shall forthwith deliver to the parent or guardian of such child a certificate of unfitness for vaccination in the prescribed form under this signature.
