11. Cancellation of false or incorrect certificate.
(1)Every District Health Officer, Assistant Health Officer or Medical Officer in charge of a Municipal or Government dispensary shall be competent to cancel any certificate of vaccination if he has reason to believe that the entries made therein are incorrect or that the certificate has been improperly given in respect of an unprotected child or unprotected person.(2)The certificate of vaccination shall on cancellation under sub-section (1) cease to be valid and operative and after the cancellation of the certificate, notice of the cancellation and directing vaccination shall be given in the prescribed form to the person concerned and if the notice is not complied with, the officer by whom such cancellation has been made shall be entitled to take action against the guardian or person concerned under the provisions of this Act and the rules made thereunder.
