(1)The parent or guardian of every child, who has been vaccinated as provided in Section 4, shall produce the child at a public vaccination centre or cause it to be so produced for inspection of the results of vaccination in accordance with the notice served under Sub-section (2) of the said Section or get the child inspected at his own house by an Inspector on payment of such fees as may be prescribed.(2)If on inspection of any vaccinated child the Inspector is satisfied that the vaccination has been successful he shall give a certificate of successful vaccination in Form D and such child shall thereafter be deemed to be protected.(3)When, as a result of inspection under Sub-section (1) it is ascertained that the vaccination has been unsuccessful, the parent or guardian shall cause the child to be again vaccinated forthwith or within such period as may be fixed by the inspecting authority.(4)The provisions of Sub-sections (1) and (3) shall apply to a child until it is deemed to be protected under Sub-section (2).
