Section 10(1) in The M.P. Chechak Tika Adhiniyam, 1968
(1)When a child is brought to a vaccinator for the purpose of vaccination or a vaccinator attends a child at its residence, he shall first ascertain whether the child has had smallpox either naturally or by inoculation and, on being satisfied that he has smallpox he shall forthwith deliver to the parent or guardian of such child a certificate in the prescribed form under his signature of temporary in susceptibility which will be valid for 5 years from the date of occurrence of smallpox and the parent or guardian of such child shall not be required to cause the child to be vaccinated during that period.
