Section 7(1) in The Rajasthan Vaccination Act, 1957
(1)When any unprotected child, having attained the age of six months, has resided for a period of one month during the vaccination season in any vaccination circle and has not at the expiration of such period attained the age if a boy, of fourteen years and, if a girl, of eight years, the parent or guardian of such a child shall take it, or cause it to be taken, to a vaccinator to be vaccinated or send for a vaccinator to vaccinate it.
