Section 12 in The West Bengal Vaccination Act, 1973
12. Vaccination in hospital, health centre, etc.
(1)The Superintendent of every hospital, Medical Officer in charge of every health centre, maternity centre or any other medical institution, or the medical authority of every nursing home-(a)shall cause any child born therein to be vaccinated within three days from the date of birth or before the date of discharge whichever is earlier unless the Superintendent, Medical Officer or the medical authority is of opinion that the child is not in a fit state of health to be vaccinated ;(b)shall cause every patient admitted therein to be vaccinated or re-vaccinated unless such patient has been vaccinated or re-vaccinated as required under this Act.(2)Any medical practitioner attending a female during confinement shall after the birth of a child inform the Superintendent of Vaccination having jurisdiction of such birth and the Superintendent of Vaccination shall take steps for the vaccination of the child within a period of seven days from the receipt of such information.(3)The Superintendent of every hospital, Medical Officer in charge of every health centre, maternity centre or any other medical institution or the medical authority of every nursing home shall maintain such records and registers as may be prescribed.
