8. Certificate of unfitness for vaccination and its renewal.
(1)If the vaccinator finds that an unprotected person or unprotected child is not in a fit state of health to be vaccinated, he shall deliver to such person or guardian of such child a certificate in the prescribed form to the effect that the person or child is not then in a fit state of health for vaccination.(2)If the vaccinator is of the rank of a Health Sub- Inspector, he shall send a copy of the certificate to the Health Officer.(3)Such certificate shall remain in force for the period specified therein not exceeding three months but may be renewed from time to time if the person or child continues to be unfit for vaccination.(4)After the expiration of the period of the certificate or of the renewed certificate, the guardian of the unprotected child or unprotected person concerned shall with all reasonable dispatch take steps for the vaccination of the child or of himself and upon vaccination further action shall, so far as may be, be taken in the manner provided in the foregoing provisions of this Act.
