15. Delivery of or affixing a notice at the house of a guardian or person requiring a child or person to be vaccinated.
(1)The President of the District Board, Municipal Corporation, Municipal Committee, or Town Committee, the District Health Officer, the Municipal Health Officer, the Assistant Health Officer and the Medical Officer in charge of a Government or Municipal dispensary shall -(a)if he is aware of the existence of a person or child who is unprotected and is fit for vaccination, or(b)if on a notice given under clause (a) of section 14 any person willfully refuses to be present or any guardian intentionally refuses to produce any child under his care for inspection as required by section 14, or(c)if after inspection it is proved to the satisfaction of the President or officer concerned that any person or child is unprotected and fit for vaccination,deliver to such person or guardian of the child concerned or if such delivery is not possible, cause to be affixed at the house of such person or guardian a notice in the prescribed form requiring the person or the child, as the case may be, to be vaccinated at a time and place to be specified in the said notice.(2)The unprotected person or guardian of the unprotected child to whom notice is given in the manner specified in sub-section (1) shall be bound to comply with it unless a certificate is produced before the President or other officer specified in sub-section (1) from a vaccinator to the effect that such person or child has either been successfully vaccinated already or is unfit for, or insusceptible to vaccination.
