Section 9(2) in The M.P. Chechak Tika Adhiniyam, 1968
(2)It shall be the duty of a parent of an unprotected child who has not been successfully vaccinated, and where such child is in the care of a guardian, of the guardian of the child, and who is born within the limits of a vaccination area, or who is brought within such limits to reside whether temporarily or permanently, to take the child or cause it to be taken to a vaccinator to be vaccinated within the relevant time limits hereinafter specified, that is to say, in the case of-(a)a child living on the appointed day within the said limits-(i)if on such day the child is less than three months old within six months after its birth; or(ii)if on such day the child is three months or more than three months old within three months from such day;(b)a child brought after the appointed day within the said limits-(i)if the child is less than three months old within six months after its birth;(ii)if the child is three months or more than three months old within three months of its arrival in the said limits;(c)a child born after the appointed day within the said limits within six months after its birth.
