Section 9 in The M.P. Chechak Tika Adhiniyam, 1968
9. Unprotected adults and children to be vaccinated.
(1)Every unprotected adult person who has not been successfully vaccinated, shall get himself vaccinated by a vaccinator-(a)if, such person is residing on the appointed day within the limits of a vaccination area within a period of six months after that day or such further period not exceeding twelve months in the aggregate as the State Government may, by notification, specify and(b)if he enters any such area after the appointed day within a period of three months from the date of his entry in that area or the period referred to in clause (a) whichever is later.(2)It shall be the duty of a parent of an unprotected child who has not been successfully vaccinated, and where such child is in the care of a guardian, of the guardian of the child, and who is born within the limits of a vaccination area, or who is brought within such limits to reside whether temporarily or permanently, to take the child or cause it to be taken to a vaccinator to be vaccinated within the relevant time limits hereinafter specified, that is to say, in the case of-(a)a child living on the appointed day within the said limits-(i)if on such day the child is less than three months old within six months after its birth; or(ii)if on such day the child is three months or more than three months old within three months from such day;(b)a child brought after the appointed day within the said limits-(i)if the child is less than three months old within six months after its birth;(ii)if the child is three months or more than three months old within three months of its arrival in the said limits;(c)a child born after the appointed day within the said limits within six months after its birth.
