4. Duty of parent or guardian for primary vaccination of every child.
(1)The parent or guardian of-(a)every child born in any area where this Act remains in operation within six months of its birth; and(b)every other unprotected child-(i)living in such area within six months of the date of commencement of this Act; or(ii)brought to live in such area, either temporarily or permanently, within one month after the child is so brought or before the child attains the age of six months, whichever is later, shall take it or cause it to be taken, to a public vaccination centre situated in the village or town, as the case may be, wherein he resides, to be vaccinated or shall within such period as aforesaid cause it to be vaccinated by a registered medical practitioner or a public vaccinator.(2)Any public vaccinator to whom any such child is brought for vaccination at a public vaccination centre or who is requested to vaccinate such child elsewhere than at such centre shall with all reasonable despatch, and subject to the conditions hereinafter mentioned, vaccinate such child and shall serve a notice in Form A on its parent or guardian.(3)If any such child is not vaccinated within the period specified above the Superintendent of Vaccination shall serve a notice in Form B on the parent or guardian requiring him within fifteen days from the date of service of the notice, to take such child, or cause such child to be taken to a public vaccination centre to be vaccinated, or to be vaccinated by a registered medical practitioner or a public vaccinator in the house of the parent or guardian within the area on payment of such fees as may be prescribed.
