1953 : Pb. Aet XLIX) VACCINATION 293
THE PUNJAB VACCINATION ACT, 1983,
TABLE OF CONTENTS
SECTIONS
1. Short title and extent.
2. Interpretations.
3. Prohibition of inoculation and inoculated persons from cntering without certificates,
4, Vaccination circles.
5. Vaccinators and Superintendents of Vaccination
6. Private vaccinators. .
7. Unprotected child to b3 jvaccinated or re-vaccinate!
8. Inspxction after vaccination,
9. Procedure when vaccination is successful,
10. Proczdure when vaccination is unsuccessful.
11. What vaccine lymph to be used. 12, Vaccination fee.
13. Duties of Superintendent of Vaccination.
14. Order by Magistrate when notice under section 13 is not obeyed.
15. Power to make rules,
16. Punishment of offences, *
17. Local bodies to receive fees and meet expenditure,
18. Repeal of Act, XIII of 1880, G Scanned with OKEN Scanner
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1953 : Pb. Act XLIX] VACCINATION 295 \THE PUNJAB VACCINATION ACT, 1953. PuniaB Actr No. XLIX or 1953, Received the assent of the Governor of Punjab on the [ 3rd November, 1953, and was first publljshed in the Punjab Government Gazette (Extraordin, of the 9th November, 1953.] ¢ dinary),
T
1 2 3 4
No. Short title Whether repealed or otherwise Year affccted by legislation 1953 .. | XLIX | The Punjab Vaccipa- |Amended
by Punjab Act No. 2
tion Act, 1953 of 1959.2
Extended to the territories which
immediately before the 1st No-
vember, 1956, were comprised
in the State of Patiala and East
Punjab States Union by Punjab
Act No. 8 of 1961.*
Amended by the Punjab Re-
organisation _ (Chandigarh)
(Adaptation of Laws on State
land Concurrent Subjects) Order,
1968
An Act to give power to prohibit inoculation and to make the primary vaccination and re- vaccination of children compulsory throughout Punjab.
It is hereby enacted as follows :—
1. (I) This Act may be called the Punjab Vacc ina-
tion Act, 1953.
For Statement of Objects and Reasons, see P unjab Goverument Gazetle
s for proceedings in the Legis- (Bxtra-ordinary), 1953, pages 15d1-i and 1541+ lature, see Punjab Legislative Assembly and Councll Debates, 1953. 3For Statement of Objects and Reasons, see
Punjab Government Ga.
(Extra-ordinary), 1958, page 1458.
For Statement of Objects and Reasons, see P
unjab Government Gazette
(Extra-ordinary), 1960, page 2005,
zette
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Short title and
extent.
2
296 VACCINATION [1953 : pp, Act XLy
2) It shall extend to (he whole of the 1 Uni ) @ fory of Chandigarh, [Union Tery;, Interpretations. 2. In this Act, unless the contexi otherwige , quires,— e
(1) "child" means a berson who hag not ajtg; the age of thirteen years ; e
(2) "Governmen" meang the *[Centra Govery,. ment] ; () "guardian" means any person to whom the care, nurture or custody of any chilq fallg (9 "inoculation" means any operation performed with the object of producing the disease of smallpox in any person by means of variolous matter ;
(5) "local area' means an area under the control of a local authority, including a Canton- ment ;
(6) "'prescribed" means prescribed by rules made under this Act 3
(7) "primary vaccination" js the first successful vaccination after birth; ®) "ge-vaccinaliqn" is any ubsequent vaccina- tion after primary va tion ; ;
(9) "unprotected chjld" means a child who has not had smallpox and has not been N == P 3 Re-organis-
Substituted for the words "State of Punjab by the Punjab ) tion (Chandigarh) (Adaptation of Laws on State and Concurrent ~ Subjects) Order, 1968, *Substituted for the words "Government of the State of Punjab" by 1bid.
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1953 : Pb. Act XLIX] VACCINATION 297 v_ac:inaled, or who has not, within a period of five years, been successfully re-vaccinated,
(10) *"'vaccination" means an operation by which sufficient lymph is introduced into the skin and allowed (o be absorbed without any inter- ference or exposure to sun for at least fifteen minutes following the operation ; ' (I1) "'vaccination station" means a place where vaccination is performed free of charge by the direction or under the authorisation of the Medical Officer of Health concerned ; (I12) "'vaccination circle" means a local area or one of the parts-into whicha local area has been divided under this Act for the performance of vaccination
(13) "vaccinator"" means any person appointed under the Act to perform the operation of vaccination or any private person authorised by the Go- vernment to perform the same operation and includes a Superintendent of Vaccination *[and Inspector of Vaccination and Sanitation].
3. Inoculation shall be prohibited throughout the Prohibiton of in-
State, and no person who has undergone inoculation shail Ooulation and enter the State before the lapse of forty days from the date from ~entering
of the operation, without a cerlificate from a medical Without certificate. practitioner of such class as the Government may, from time to time, by written order authorise to grant such certificate stating that such person is no longer likely to produce smallpox by contact or near approach.
4. A local area may in the prescribed ma nner be Vaccination Circles. divided into a number of vaccination circles.
5. (I) One or more vaccinators shall be app ointed vaccinators and
. - A . ) 3 Superintendents of with the p-escribed qualifications for each vaccination Juperioicrents o
1Added by Punjab Act No. 2 of 1959,
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208 VACCINATION [1953 . Pbh, Act XLry i and one or more Superimex.ldenls °f,Vaccin i :Illfille'bg appointed with the Pprescribed q"ahfi'?a'ion?lfzg each local area.
(2) Each of the oflicers. referrqd to in S"b-section a shall be known as 3 "public vaccinator"', ) feale Varcinators 6. The Govemmcpt may, by Written lice subj i a8 conditions as prescribed authorise Private v, matjgrcs'
to perform vaccination In any vaccinatipn circle, anq mMay
suspend or cance] any such Ilcence. E Unprotecied child 7. (1) The guardian of every unprotected child Who :tgbev"?g;'" oF has not been vaccinated shall Procure jtg Primary vacci.
nation before the child attajng the age of six months,
and
vaccination and
D th YacCinations, apd between the Jast
re-vaccination apq his attaining the age of thirteen
years sha]] not, in any case, be more than five years,
t
¢ of residence, notify the same to the
Medlca! Officer of Health, or any other person authorised
by him in this behalf, of the place from which the residencp
Was changed furm'shing full particulars as to the new resi-
dence of the child,
4) If 3 vaccinator finds that an un rotected child is 1ot in 3 fit state of health to be vaceinate Or re-vaccinated, child a certificate d is not thenin a fit state for vacci- nation or Te-vaceination as the case ma:jy be. . Such certi- ficate shaj] remain in force for the perio
Y a vaccinator if - The reason for the unfitness shall be specified in the certificate, (& scanned with OKEN Scanner
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1983 : Pb. Act XLIX] VACCINATION 299 Provided that if the child is still f .
unfit for vaccination
or rc-vaccingt'ilgg '(l)h':e i n tq state
granted shall be renewed. g certificate
(0) If a vaccinator finds that ; is in a state of health fit for vaccina&zilgnu:rprr%'jgce < c:; B he shall vaccinate or re-vaccinate such child and m:iml'nm to its gu;\rdx;m a memorandum stating the date on ellz.'il e]:
the vaccination or re-vaccination was performed, s; v:cif?
ing the date, time and place at which, the child S'ho'l'l]d g; present or be produced as the case may be, for inspection
(7) The Medical Officer of Health may at H
cancel any certificate given under t his sec¥ioan a?fy }:én:z
catisfied that the child was not unfit, and thereupon such
certificate shall cease to be valid, and not ice of such
cancellation shall forthwith be given by hi m to the guardian
of such child.
8. The guardian of every child wh o has been vaccinat- Inspection after ed or re-vaccinated shall, on the date, time an
d place vaccination.
notified as aforesaid, take the chil d or cause it to be taken
to a vaccinator for inspection or get it inspe cted at his house
by a vaccinator, and such vaccinator shall then append to
the memorandum a certificate statin g that the child has
been inspected and the result of such inspection.
9. When it is ascertained at the time of inspecting Procedure when a child that the vaccination or re-vacc ination hal; beefi;';':,':f'm'"""
successful, a certificate shall be given by the vaccinator
to the guardian to that effect a nd such child shall be deemed to be protected for a period of five years after the date of vaccination or re-vaccination, as the case may be.
10. When it is ascerta ined that the vaccina tion "':d':c'.';"fiw:'";:
or re-vaccinationhas been:
unsuccessful, the child shall be unsucoessful. caused by the guardian fo be vaccinated again (prlhwnh.
if so desired by the vacc inator and subsequently inspected
as aforesaid:
Provided that where the vaccination or _\' e-vaccinqtion
has been unsucces
sful on three co
nsecutive occasions
,
the child shall be con sidered to have patu ral immunity
from smallpox and sha ll be exempted from vaccination
thereafter,
]
6
What vaccine lymph to be used, Vaccination fee,
Daties of Superip. tendent of Vacein,- tion. Order by Magis. trate when notice section 13 s 1ot obeyed,
Y
VACCINATION ¢ Ph, Act
300
[1953
+_Only such vaccine lymph as p by lllez Direcl{)r of Health Services, Tu Chandigarh], shall be used for vaccination, as been ) a
Tion Terj Vaceinatie,,
Provided that it shall be lawfy] for a py lic v,
tor to accept the fee prescribed by Government for v
tion or re-vaccination performed at the Tequest of
guardian elsewhere than at the vaccination Station_ (2) Private va ccinators
3
Mmay charge the fe the overnment for vacci Superinlendent of Vaccinatio osed on him by Or under all :
y other 2
behalf, 'and the Magistrate receiving such uardian of the child and demand if the explanation is not satis- Wwriling directing the guardian Substitut,
I d i
uted for the worq ""Punjab" by the Punjab Rcorganisation (Chan
8arh) (Adaptation of Laws on State and Concurrent Subyects) Order, 1968.
im" by
Substituteq
"Executive Magistrate authorised by him"
5
for the words Punjab Act No, 25 of 1964, (& scanned with OKEN Scanner
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1953 : Pb. Act XLIX] VACCINATION 301 of the child to comply with the notice and produce a certi- ficate of vaccination before the date .«:rcci ied in the order. If the order is not obeyed by such date '[the Magistrate shall forward the case to a Judicial Magistrate for dealing with the disobedience] as an offence punishable under section 16 of this Act.
15. (1) The Government may m ake rules for giving Power to make effect to the provisions of this Act rules,
(2) In particular and without prejudice to the generality of the foregoing power such rules may provide for— (@) the division of a local area into circles for the performance of vaccination ;
(b) the appointment of a place in each vaccination circle as a_public vaccination station and the posting of some distinguishing mark in a conspicuous place near the station ; (¢) the qualifications to be required for vaccinators and Superintendents of Vaccination :
(d) the authority competent to regulate the appoint- ment, suspension and dismissal of public vacci- nators and Superintendents of Vaccination ;
(e) the time of attendance of public vaccinators at the vaccination station, and their residence within the limits of the vaccination circle ;
(f) the distinguishing mark or badge to be worn by the public vaccinators and Superintendents of Vaccination ;
(g) the conditions of licence granted to private vaccinators under section 6, and for the guid- ance of vaccinators generally in the performance of their duties ;
(h) the facilities to be afforded to persons for procuring the vaccination of their children a¢ their own houses ;
*Substituted for the words "the Magistrate shall deal with the disobedience"
¥ Punjab Act No. 25 of 1964,
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Punishmen of
N
[1953. Pb, Act XLiy ; rant and form of certificate, of gy @) 'l'ly:cgvlnalion and of unfitnegg for VaCCin(:lct?ofiu! ] nature of the vaccine Iymph " (gfc supply of sufficien( quantity /ACCINATION
302 VACH
10 be use of sucp lyr(:];}?d_ (%) the fee to be paid (o a public Vaccinat,, for vaccinating a Person at a place other tp,
vaccination station or if Such persop, a at the request of his guardian oy the fe paid to a private vacci € to p Dator under Sectiop 12, ¢ (1) the preparation ang keeping of registers gp oy, ing—
() does not ¢ omply wijtp section (3) the provisions of sub- of section 7 H
(o) neglects, ;i thout jug( o made upde, T section 14 ; i
er
(d) commits 4 breach of the rules made und Section 15 , or
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1953 : Pb. Act XLIX] VACCINATION 303
(e) neglects, without just cause, to obe ) § an order made under section 14 aftor havingybcen pre- viously convicted of so neglecting to obey a similar order made in respect of the same child ; shall be punishable as follows, namely :—
(i) in the case of the offence mentioned in clause (az',_ with simple imprisonment for a term which may ecxtend to three months, or with fine which may extend to two hundred rupees, or with both ;
(i) in the case of the offences mentioned in clauses (b), (c) and (d), with fine which may extend to fifty rupees ; and (ifi) in the case of the offence mentioned in clause (e), with simple imprisonment for a term which may extend to six months or with fine which may extend to one thousand rupees, or with both.
17. The amount of all fees re alised, and the amount mcbgisia g
of all expenditure incurred, und er this Act in any 10cal pect capenditure.
'area, shall respectively be cred ited to and paid from the funds of the local authority co ncerned.
18. The Vaccination Act, 18 80, in its application to Repeato f Act X101
the State of Punjab, is hereby repealed.
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