Section 16 in The West Bengal Vaccination Act, 1973
16. Restriction on entry.
- The State Government may, if it thinks necessary so to do in order to prevent the spread of small pox, direct by notification, that for a period to be specified in the notification no child shall be brought within the State of West Bengal and no person shall enter the State of West Bengal without a certificate of successful vaccination or re-vaccination performed within a period of three years prior to the date of entry.
