(1)When the residence of an unprotected child or unprotected person is changed -in a Municipal area, from one ward of the Municipality or Corporation to another ward thereof, andin a non-municipal area, from one town or village to another town or village,the guardian of the unprotected child or the unprotected person, as the case may be, shall within one month of the change of residence notify the change -(a)in the case of a Municipal area, to the Municipal Health Officer,(b)in the case of other areas to the District Health Officer, the Assistant Health Officer, the Medical Officer in charge of the Local Government dispensary or to the village Police Patel, furnishing full particulars as to the new address of the unprotected child or unprotected person concerned.
