Section 28 in The M.P. Chechak Tika Adhiniyam, 1968
28. Prosecution for neglect.
- In any prosecution for neglect to procure the vaccination of a child it shall not be necessary in support thereof to prove that the defendant had received notice from a Registrar of Births, or any other officer, of the requirements of the law in this respect, but if the defendant produces any certificate under Section 10 or 11 or the duplicate of the relevant entry in the register of births or the register of postponed vaccinations kept by any Registrar as hereinbefore provided, in which such certificate is duly entered, the same shall be sufficient defence for him, except in regard to the certificate regarding unfitness for the purpose of vaccination, when the time specified therein for the postponement of the vaccination has expired before the time when the information had been laid.
