Section 23(1) in The M.P. Chechak Tika Adhiniyam, 1968
(1)If a Superintendent of Vaccination has reason to believe that in the vaccination area, under his control, any, child above the age of three months is an unprotected child, he shall give in the prescribed manner to the parent or guardian of such child, a notice in the prescribed form and shall within such time as may be specified in the notice, require such parent or guardian to get the child vaccinated.
