- The Superintendent of vaccination, in addition to the other duties imposed on him by or under the provisions of this Act, shall ascertain or cause to be ascertained whether all unprotected children, under the age of fourteen years, if boys, and under the age of eight years, if girls, in his district have been vaccinated; and if he has reason to believe that the parent or guardian of any such child is bound by the provisions hereinbefore contained to procure the vaccination of such child or to present it for inspection and has omitted to do so, he or any other person authorised by him in this behalf small personally go to the house of such parent or guardian and there make inquiry and shall, if the fact is proved, forthwith deliver to such parent or guardian, or cause to be affixed to his house, a notice requiring that the child be vaccinated or, as the case may be, that it be presented for inspection, at a time and place specified in such notice.
