Section 23(3) in The M.P. Chechak Tika Adhiniyam, 1968
(3)If at the expiration of the time specified in the order made under sub-section (2), the child is not vaccinated, or is not shown to be then unfit to be vaccinated or to be insusceptible of vaccination, the person upon whom such order is made shall, unless he can show to the Magistrate some reasonable ground for his omission to carry the order into effect, be punished with fine which may extend to fifty rupees.
