3. Duties of guardian regarding vaccination of children.
(1)The guardian of an unprotected child below six months of age shall have such child vaccinated before it attains that age at a vaccination station within the prescribed hours or by a vaccinator employed by the Government or local authority or by a medical practitioner.(2)The guardian of an unprotected child who has completed six months of age and who has resided in [the area to which this Act extends] [Substituted for the words 'the State of Hyderabad' by the AP A.O., 1957.] for at least one month shall within one month after that period get such child vaccinated by a vaccinator employed as aforesaid or by a medical practitioner or take such child or cause it to be taken to a vaccination station and get it vaccinated.
