(4)If a vaccinator finds that an unprotected child is not in a fit state of health to be vaccinated or re-vaccinated, he shall deliver to the guardian of such child a certificate to the effect that the child is not then in a fit state for vaccination or re-vaccination as the case may be. Such certificate shall remain in force for the period specified therein, but may be renewed from time to time by a vaccinator if such child continues to be unfit. The reason for the unfitness shall be specified in the certificate.
