Section 2 in The Bengal Vaccination (Amendment) Act, 1911
2. Power to extend Act.
(1)The [State] [Substituted by para 4(1) of the ALO for 'Provincial'.] Government may, by [notification,] [For notifications issued under this Section, extending the Act to certain parts of Bihar, See B.O.R.O., Vol. I, Part VI.] published in the [Official Gazette] [Substituted by para 4(1) of the AO for 'Calcutta Gazette'.], declare its intention to extend this Act or any portion thereof to any town or selected area not mentioned in Section 1, sub-section (2).(2)Any inhabitant of any such town or area, who objects to such extension may, within a period of six weeks from such publication, send his objection in writing to a Secretary to the Government of Bengal and the [State] [Substituted by para 4(1) of the ALO for 'Provincial'.] Government shall consider all objections so sent.(3)After the expiration of the said period, the [State] [Substituted by para 4(1) of the ALO for 'Provincial'.] Government if no objections have been so sent, or if it considers that the objections so sent are insufficient may, by a like notification, effect the proposed extension.(4)The substance of every notification under sub-section (1) or sub-section (2) shall be proclaimed and notified in the vernacular, within the town or area effected, by such means and in such manner as the [State] [Substituted by para 4(1) of the ALO for 'Provincial'.] Government may direct.
