Section 27 in The West Bengal Vaccination Act, 1973
27. Trial of offences.
(1)All offences under this Act shall be cognizable and bailable and, subject to the provisions of any law for the time being in force for the trial of offences, such offences may be tried by a Magistrate not below the rank of the first class.(2)When any person or the guardian of any child has been convicted by a Magistrate for not being, or for not getting such child, vaccinated or re-vaccinated, the Magistrate shall make an order directing immediate vaccination or re-vaccination of such person or child, as the case may be.
