Section 16 in The M.P. Chechak Tika Adhiniyam, 1968
16. No fee to be accepted for vaccination or revaccination at a vaccination station or for certificates.
- No public vaccinator shall accept, or obtain or agree to accept, or attempt to obtain, for himself or for any other person, any fee or other remuneration for any certificate delivered under this Act, or the rules made thereunder, or for any vaccination or revaccination done by him in pursuance of this Act at a vaccination station :Provided that it shall be lawful for a vaccinator to accept for vaccinating or revaccinating a child or an adult person by request of the parent or guardian of such child, or of such adult person elsewhere than at a vaccination station, a fee not exceeding such maximum amount as may be prescribed.
