Section 1 in The Rules for the Enforcement of Vaccination in the City of Chennai
1.
If any person who, or a child in whose care, is subject to be vaccinated in pursuance of section 344 of the [Chennai] [Substituted for the word 'Madras' by Tamil Nadu Act 28 of 1996.] City Municipal [Corporation] [Inserted by Tamil Nadu Act 56 of 1961.] Act, 1919 declares before a Magistrate specially empowered by the Government in this behalf that as a result of a careful enquiry in to the subject, he believes that such vaccination will be injurious to his health or the health of the child, as the case may be, the Magistrate may, after giving notice to the Health Officer and hearing any representations made by him or on his behalf, exempt such person or child from vaccination or re-vaccination, on condition of the person aforesaid undertaking to subject himself and the members of his family to isolation of such description and for such period and to such further restrictions, if any, as may be directed by the Magistrate.
