14. No fee to be charged except by licensed vaccinator.
- No fee shall be charged by any vaccinator except a licensed vaccinator to the parent or guardian of any child for the performance of vaccination or of any other duty imposed on him except as provided by this Act or the rules made thereunder:Provided that, it shall be lawful for a vaccinator to accept a fee for vaccinating a child by request of the parent or guardian at the latters residence or at a time best suited to such parent or guardian or at a place outside the vaccination circle for which such vaccinator is appointed.
