Section 22(2) in The M.P. Chechak Tika Adhiniyam, 1968
(2)Any public vaccinator who contravenes any provisions of-(a)Section 16 shall be deemed to have committed an offence punishable under Section 161 of the Indian Penal Code, 1860 (XLV of 1860);(b)sub-section (1) of Section 18 shall be punished with fine which may extend to one hundred rupees.
