13. Prohibition of inoculation with various matter.
(1)Inoculation, that is to say, any operation performed with the object of producing the disease of smallpox in any person by means of various matter, either maliciously or for the purpose of immunisation, shall be prohibited.(2)Any person, who has undergone such inoculation under circumstances beyond his control, shall remain in isolation for a period of not less than forty days from the date of the operation or until such time as has been certified by a registered medical practitioner that he is no longer likely to infect any other person with smallpox by contact or near approach.
