Section 10(3) in The M.P. Chechak Tika Adhiniyam, 1968
(3)The certificate of unfitness for vaccination aforesaid shall remain in force for two months only from the date on which it is delivered but shall be renewable for successive periods of two months, if the child continues to be in an unfit state of health for vaccination. On or before the date of expiry of the period of the certificate or the renewed certificate, as the case may be, the parent or guardian, hall take the child or cause the child to be taken to a vaccinator who shall then re-examine the child and if the child is still not in a fit state of health to be vaccinated, renew the certificate for a further period of two months; otherwise he shall with all reasonable despatch vaccinate the child.
