Section 16(1) in The Rajasthan Vaccination Act, 1957
(1)If such notice is not complied with, the Superintendent of vaccination shall report the matter to the Magistrate of the district or such other Magistrate as the State Government or the District Magistrate may from time to time appoint in this behalf; and the Magistrate receiving such report shall summon the parent or guardian of the child and demand his explanation and shall, if such explanation is not satisfactory, make an order in writing directing such parent or guardian to comply with the notice before a date specified in the order.
