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State of Punjab - Section

Section 10 in The Punjab Vaccination Rules, 1959

10. Facilities for procuring vaccination at private houses and fee payable to the Public Vaccinator.

- Persons desirous of procuring vaccination or re-vaccination of their children or their relative at their own houses shall intimate this fact to the vaccinator, who shall arrange with the applicant to perform the vaccination at the house, and a fee of annas eight shall be payable to the public vaccinator when he so vaccinates a person :Provided that if more than one person is vaccinated at the same time in the same house, he shall not demand a fee of more than rupee one.