(1)Every unprotected person shall whenever the Superintendent of Vaccination shall deem it advisable, be served with a notice by him in Form F, requiring him, within fifteen days after the service of the same, to present himself before a public vaccinator or registered medical practitioner to be vaccinated.(2)The provisions of Sections 4 to 8 shall mutatis mutandis apply in the case of an unprotected person.Compulsory Revaccination
