Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com BOMBAY VACCINATION ACT, 1877 1 of 1877 [May 17, 1877] CONTENTS 1. Short title, Local extent 2. Interpretation-clause 3. Vaccination-districts 4. Public vaccinator to live within district 5. Qualifications of public vaccinator 6. Superintendent of Vaccination 7 . Parent or guardian of children born in Bombay, and of unprotected children brought to reside in Bombay, must procure vaccination, Public vaccinator bound to vaccinate all children brought to him 8. Inspection 9. If child be unfit for vaccination, certificate in Form A to be given 10. Provision for giving certificates of insusceptibility to successful vaccination 11. Provision for giving certificates of successful vaccination 12. Vacccination to be ordinarily with animal lymph but may, if 4[State] Government so directs, be performed with lymph taken from human being 1 3 . N o fee for vaccination at public vaccine-station, or for certificates 14. Registrar of Births to give notice of requirement of vaccination 15. Duplicates of all certificates to be transmitted to Registrar 16. Registrar to keep vaccination notice and certificate book 17. And also duplicate register of births with entries concerning vaccination 18. And also register of postponed vaccinations 19. Transmission of returns to Superintendent 20. Penalty for inoculating and for entering 5[Greater Bombay] after inoculation. 21. Magistrate may make order for vaccination of unprotected child under fourteen years 22. Penalty for not producing child 23. Penalty for neglect to take child to be vaccinated etc 24. Penalty for making or signing false certificate 25. Penalty for accepting illegal fee or remuneration 26. Cognizance of offences 27. Prosecution for neglect 28. Recovery of fines 29. Books and forms 30. Annual return of number of children vaccinated etc 31. Power of Commissioner to make rules SCHEDULE A :- SCHEDULE SCHEDULE B :- SCHEDULE SCHEDULE C :- SCHEDULE SCHEDULE D :- SCHEDULE SCHEDULE E :- SCHEDULE BOMBAY VACCINATION ACT, 1877 1 of 1877 [May 17, 1877] An Act to prohibit the practice of inoculation, and to make the vaccination of children Greater Bombay compulsory Whereas it is expedient to prohibit the practice of inoculation, and to make the vaccination of children in Greater Bombay compulsory; It is enacted as follows:- 1. Short title, Local extent :- This Act may be cited as the Bombay Vaccination Act, 1877. It extends only to 1[Greater Bombay]. Commencement.-It shall come into force on such day2as the 3[4[State] Government] directs by notification in the 5[Official Gazette], and its operation may at any time be suspended by the 3[4 [State] Government] by notification in the said Gazette. 1. These words were substituted for the words "the City of Bombay inserted by Bom. 8 of 1950, ss. 5 and 11. 2. The 1st September 1877, see Bombay Government Gazette, 1877, Pt. I, p. 653. 3. The words "Provincial Government" were substituted for the words "Governor in Council" by the Adaptation of Indian Laws Order in Council. 4. This word was substituted for the word "Provincial" by the Adaptation of Laws Order, 1950. 5. The words "Official Gazette" were substituted for the words "Bombay Government Gazette" by the Adaptation of Indian Laws Order in Council. 2. Interpretation-clause :- In this Act, unless there be something repugnant in the subject or context- (1) "Parent" includes the father and mother of a legitimate child and the mother of an illegitimate child; (2) "guardian" means any person to whom the care, nurture or custody of any child falls by law, or by natural right or recognized, usage, or who has accepted or assumed the care, nurture or custody of any child, or to whom the care or custody of any child has been entrusted by any authority lawfully authorized in that behalf; (3) "public vaccinator" means any vaccinator appointed under this Act or any deputy duly authorized to act for such public vaccinator; (4) "medical practitioner" means any person duly qualified by a diploma, degree or licence to practise in medicine or surgery or specially licensed by the 1[2[State] Government] to practice vaccination and grant certificates under the provisions of this Act; (5) "unprotected child" means a child who has not been protected from small-pox by having had that disease either naturally or by inoculation, or by having been successfully vaccinated, and who has not been certified under the provisions of this Act to be insusceptible to vaccination; (6) "animal-lymph" means vaccine taken from the calf; 3[(7) "the Corporation" means the Municipal Corporation of Bombay;] 3[(8) "the Commissioner" means the Municipal Commissioner for the City o f Bombay;] 3 [(9) "the health officer" means the officer for the time being holding the appointment of Municipal executive health officer under the provisions of the City of Bombay Municipal Act, 1888 (Bom III of 1888)]. 1. The words "Provincial Government" were substituted for the words "Governor in Council" by the Adaptation of Indian Laws Order in Council. 2. This word was substituted for the word "Provincial" by the Adaptation of Laws Order, 1950. 3. Sub-sections (7), (8) and (9) were added by s. 2 of the City of the Bombay Police Charges Act, 1907, (Bom. 3 of 1907). 3. Vaccination-districts :- For the purposes 1[ o f this Act] the 2[Commissioner, with the approval of the corporation,] 3[divide Greater Bombay] into as many districts for the performance of vaccination as, he shall from time to time deem fit. Each such district shall be called a "Vaccination district". Appointment of public vaccinators, public vaccine-stations.- 4[Subject to the provisions of the City of Bombay Municipal Act, 1888. [Bom. III of 1888.] the Commissioner] shall appoint a public vaccinator for every vaccination-district, and shall appoint such places as he shall from time to time deem fit in each district to be stations for the performance of vaccination. Such stations shall be called "public vaccine-stations". Every such public vaccinator shall be removable from office by the 5[Commissioner.] Notification of districts and stations.-The limits of the vaccination districts made, and the positions of the public vaccine-stations fixed under the provisions of this section, and the days and hours of the public vaccinator's attendance at each station, shall be published from time to time in such manner as shall be directed in rules to be framed under section 31. 6 * * * * 1. The words "of this Act" were repealed by the Bombay General Clauses Act, 1886 (Bom. 3 of 1886), and re-inserted by the Amending Act, 1895 (16 of 1895). 2. These words were substituted for the words "Sanitary Commissioner for the Presidency of Bombay or such other officer as Government directs" by s. 3( 1) of the City of Bombay Police Charges Act, 1907 (Bom. 3 of 1907). 3. These words were substituted for the words "divide the City of Bombay" by Bom. 8 of 1950, Ss. 5 and 11. 4. These words were substituted for the words "The Sanitary Commissioner or other officer aforesaid" by s. 3 (2) of Bom. 3 of 1907. 5. This word was substituted for the words "Sanitary Commissioner or other officer aforesaid", ibid s. 3(3). 6. The words ''of this Act" were repealed by the Bombay General Clauses Act, 1886 (Bom. 3 of 1886), Schedule B. This Schedule has been printed as an Appendix to the Bombay General Clauses Act, 1904 (Bom. 1 of 1904). 4. Public vaccinator to live within district :- Every public vaccinator, unless specially permitted by the 1 [Commissioner] to reside elsewhere, shall reside within the district for which he is appointed, and shall cause his name, with the addition of the words "Public Vaccinator for the district of.....", to be posted up in some conspicuous place on or near the outer door of his dwelling-house and of every public vaccine-station in his district. 1. This word was substituted for the words "Sanitary Commissioner or other officer aforesaid" by s. 4 of the City of Bombay Police Charges Act, 1907 (Bom. 3 of 1907). 5. Qualifications of public vaccinator :- No person shall be appointed a public vaccinator, or act as a deputy for a public vaccinator, who shall not possess a certificate of qualification signed by the 1 [health officer]. 1. These words were substituted for the words "Sanitary Commissioner or other officer aforesaid" by s. 5, ibid. 6. Superintendent of Vaccination :- A Superintendent of Vaccination shall be appointed by 1[the corporation] who, subject to the order of the 2[Commissioner], shall have a general control over all the proceedings of public vaccinators, and shall perform such duties, in addition to those prescribed by this Act, as shall be required by 1 [the corporation]. Assistant Superintendents.-The superintendent shall have one or more assistants as [the corporation] may from time to time direct. 1. These words were substituted for the word "Government" by s. 6 (1) of Bom. 3 of 1907. 2. This word was substituted for the words "Sanitary Commissioner or other officer aforesaid" by s. 4, ibid. 7. Parent or guardian of children born in Bombay, and of unprotected children brought to reside in Bombay, must procure vaccination, Public vaccinator bound to vaccinate all children brought to him :- The Parent or guardian of every child born in 1[Greater Bombay] shall, within six months after the birth of such child, and the parent or guardian of every unprotected child under the age of fourteen years brought to reside, whether temporarily, in 1[Greater Bombay] shall within three months after such child's arrival in 1[Greater Bombay], or, if the child be at the time of its arrival less than three months old, within six months after its birth, 3* 4 * * * * * * * take it, or cause it to be taken, to a public vaccinator to be vaccinated, or shall, within such period as aforesaid, cause it to be vaccinated by some medical practitioner; and the public vaccinator t o whom such child, or to whom any child under the age of fourteen years, is brought for vaccination, is hereby required, with all reasonable despatch, subject to the conditions hereinafter mentioned, to vaccinate such child. 1. These words were substituted for the original by Bom. 8 of 1950, ss. 5 and 11. 4. The word "and" and the following paragraph, namely-"the parent or guardian of every unprotected child living in the City of Bombay at the date of this Act coming into force, and whose age at such date exceeds six months, but does not exceed fourteen years, shall, within six months from the said date" were repealed by the Amending Act, 1895 (16 of 1895). 8. Inspection :- At an appointed hour upon the same day in the following week after vaccination shall have been performed by a public vaccinator or a medical practitioner, or on 1 [any earlier or later day], if the public vaccinator or medical practitioner so desires, the parent or guardian shall again take the child, or cause it to be taken, to the public vaccinator or to the medical practitioner by whom the operation was performed, that he may inspect it and ascertain the result of the operation. Re-vaccination-In the event of the vaccination being unsuccessful, such parent or guardian shall, if the public vaccinator or medical practitioner so direct, cause the child to be forthwith again vaccinated and subsequently inspected as on the previous occasion. 1. These words were substituted for the words "an earlier day" by s. 2 of the Vaccination (Amendment) Act. 1882 (Bom. 3 of 1882). 9. If child be unfit for vaccination, certificate in Form A to be given :- I f any public vaccinator or medical practitioner shall be of opinion that any child is not in a fit state to be vaccinated, he shall forthwith deliver to the parent or guardian of such child a certificate under his hand according to the form of Schedule A 1* * *, or to the like effect, that the child is then in a state unfit for vaccination. Which shall remain in force for two months but shall be renewable.- The said certificate shall remain in force for two months only, but shall be renewable for successive periods of two months until a public vaccinator or medical practitioner shall deem the child to be in a fit state for vaccination, when the child shall, with all reasonable despatch, be vaccinated and a certificate of successful vaccination given in the form of Schedule C 1* * *, according to the provisions of section 11 3 * * *, if warranted by the result. When successive postponement certificates to be granted.-At or before the end of each successive period, the parent or guardian shall take, or cause the child to be taken, to some public vaccinator or medical practitioner, who shall then examine the child and give a fresh certificate according to the said Form A, so long as he deems requisite under the circumstances of the case. 1. The words "hereto annexed" were repealed by the Bombay General Clauses Act, 1886 (Bom. 3 of 1886). Schedule B. This Schedule has been printed as an Appendix to the Bombay General Clauses Act, 1904 (Bom. 1 of 1904). 3. The words "of this Act" were repealed, ibid. 10. Provision for giving certificates of insusceptibility to successful vaccination :- If any public vaccinator or medical practitioner shall find that a child whom he has three times unsuccessfully vaccinated is insusceptible of successful vaccination, or that a child brought to him for vaccination has already had the small-pox, he shall deliver to the parent or guardian of such child a certificate, under his hand, according to the form of Schedule B 1 * * *, or to the like effect and the parent or guardian shall thenceforth not be required to cause the child to be vaccinated. 1. The words "hereto annexed" were repealed by the Bombay General Clauses Act, 1886 (Bom. 3 of 1886). Schedule B. This Schedule has been printed as an Appendix to the Bombay General Clauses Act, 1904 (Bom. 1 of 1904). 11. Provision for giving certificates of successful vaccination :- Every public vaccinator or medical practitioner who shall have performed the operation of vaccination upon any child, and shall have ascertained that the same has been successful, shall deliver to the parent or guardian of such child a certificate according to the form of Schedule C 1 ***, or to the like effect, certifying that the said child has been successfully vaccinated. 1. The words "hereto annexed" were repealed by the Bombay General Clauses Act, 1886 (Bom. 3 of 1886). Schedule B. This Schedule has been printed as an Appendix to the Bombay General Clauses Act, 1904 (Bom. 1 of 1904). 12. Vacccination to be ordinarily with animal lymph but may, if 4[State] Government so directs, be performed with lymph taken from human being :- Except as is hereinafter otherwise provided, the vaccination of a child under the provisions of this Act must, if the parent or guardian of the child so require, be performed with animal-lymph; but it shall at any time be lawful for the 1[2[State] Government], on its being shown to 3[its] satisfaction that animal-lymph is not procurable, to direct, by notification in the 4[Official Gazette]- (a) that during such period as 5[it] may deem fit to appoint the vaccination of children may, without the assent of the parents or guardians of such children, be performed with lymph taken from a human being; and (b) that the public vaccinator or medical practitioner to whom at any time during the said period a vaccinated child is brought under the provisions of section 8 6 * * for inspection may, if he see fit, take from such child lymph for the performance of other vaccinations. 1. The words "Provincial Government" were substituted for the words "Governor Council" by the Adaptation of Indian Laws Order in Council. 2. This word was substituted for the word "Provincial" by the Adaptation of Laws Order, 1950. 3. The word "its" was substituted for the word "his" by the Adaptation of Indian Laws Order in Council. 4. The words "Official Gazette" were substituted for the words "Bombay Government Gazette", ibid. 5. The word "it" was substituted for the word "he", ibid. 6. The words "of this Act" were repealed by the Bombay General Clauses Act, 1886 (Bom. 13. No fee for vaccination at public vaccine-station, or for certificates :- No fee or remuneration shall be charged by any public vaccinator to the parent or guardian of any child for any such certificate as aforesaid, nor for any vaccination done by him in pursuance of this Act at a public vaccine-station; Proviso.-But it shall be lawful for a public vaccinator to accept a fee for vaccinating a child, by request o f the parent or guardian, elsewhere than at a public vaccine- station. 14. Registrar of Births to give notice of requirement of vaccination :- On the registration of the birth of any child under the provisions of section 256 of the Bombay Municipal Act, 1872, or of any other law for the time being in force, the Registrar shall deliver to the person giving information of such birth a printed notice in the form of Schedule D 1 * * *, or to the like effect, and such notice shall have attached thereto the serveral forms of certificates prescribed by this Act. 1. The words "hereto annexed" were repealed by the Bombay General Clauses Act, 1886 (Bom. 3 of 1886), Schedule B. This Schedule has been printed as an Appendix to the Bombay General Clauses Act, 1904 (Bom. I of 1904). 15. Duplicates of all certificates to be transmitted to Registrar :- Every public vaccinator or medical practitioner who gives to any parent or guardian a certificate in any of the forms of Schedules A, B and C 1* * *, shall, within twenty-one days after giving the same, transmit a duplicate thereof to the Registrar of Births of the district where the birth of the child on whose account such certificate was given has been registered, or, if that be not known to him, or if the 2 [birth of the child has not been registered in Greater Bombay], to the Registrar of the district within which the child was vaccinated or presented for vaccination. 1. The words "hereto annexed" were repealed by the Bombay General Clauses Act, 1886 (Bom. 3 of 1886), Schedule B. This Schedule has been printed as an Appendix to the Bombay General Clauses Act, 1904 (Bom. I of 1904). 2. These words were substituted for the original by Bom. 8 of 1950, Ss. 5 and 11. 16. Registrar to keep vaccination notice and certificate book :- The Registrar of Births shall keep a book, in such form as may from time to time be prescribed by the 1[Commissioner] under section 2 9 2 * * *, in which he shall enter minutes of the notices of vaccination given by him as herein required, and shall also register the duplicates of certificates transmitted to him as herein provided. 1. This word was substituted for the words "Sanitary Commissioner or other officer" by s. 4 of the City of Bombay Police Charges Act, 1907 (Bom. 3 of 1907). 2. See now the Bombay Municipal Corporation Act (Bom. 3 of 1888). 17. And also duplicate register of births with entries concerning vaccination :- He shall also prepare and keep a duplicate of the register of births require to be kept by him under the provisions of the 1Bombay Municipal Act, 1872, or of any other law for the time being in force, with such additional columns as shall from time to time be prescribed by the 2[Commissioner] under section 29 1* * * in which he shall record the date of every duplicate certificate in the form of Schedule B or Schedule C 1 * * * received by him concerning any child whose birth he has registered, and make an entry to the effect that the child has been vaccinated or is insusceptible of vaccination, as the case may be. 1. The words "hereto annexed" were repealed by Bom. 3 of 1886. 2. This word was substituted for the words "Sanitary Commissioner or other officer" by s. 4 of the City of Bombay Police Charges Act, 1907 (Bom. 3 of 1907). 18. And also register of postponed vaccinations :- He shall also keep a register of postponed vaccinations in the form of Schedule E 1* * *, in which he shall record the name of every child concerning whom he receives a duplicate certificate in the form of Schedule A 1 * * *, together with the date of such duplicate certificate and of each such successive duplicate certificate, if he receives more than one and shall show the number and year of the entry, if any, in the register of births in which such child's birth has been registered. 1. The words "hereto annexed" were repealed by Bom. 3 of 1886. 19. Transmission of returns to Superintendent :- Every Registrar shall transmit on the first of every month to the Superintendent of Vaccination a return, in such form as may from time to time be prescribed by the 1[Commissioner] under section 29 2 * * *, of all cases in which duplicate certificates have not been duly received by him in pursuance of the provisions of this Act during the last preceding month. 1. This word was substituted for the words "Sanitary Commissioner or other officer" by s. 4 of the City of Bombay Police Charges Act, 1907 (Bom. 3 of 1907). 2. The words "of this Act" were repealed by the Bombay General Clauses Act, 1886 (Bom. 3 of 1886) Schedule B. This Schedule has been printed as an Appendix to the Bombay General Clauses Act, 1904 (Bom. 1 of 1904). 20. Penalty for inoculating and for entering 5[Greater Bombay] after inoculation. :- Whoever produces, or attempts to produce, in any person, by inoculation with variolous matter or by wilful exposure to variolous matter or to anything impregnated therewith, or who wilfully by any other means produces the disease of small-pox in any person; and whoever having been inoculated with small-pox in a place to which this Act does not extend shall afterwards enter 1[Greater Bombay] before the expiration of forty days from the date of such inoculation, or without a certificate from a medical practitioner that such person is no longer likely to cause contagion; shall be punished with imprisonment 2 * * * for a term which may extend to three months, or with fine which may extend to two hundred rupees, or with both. 1. This word were substituted for the words "the City of Bombay" by Bom. 8 of 1950, ss. 5 and 11. 2. The words "of either description, within the meaning of the Indian Penal Code" were repealed, by Bom. 3 of 1886, Sch. B. This Schedule has been printed as an Appendix to Bom. I of 1904. 21. Magistrate may make order for vaccination of unprotected child under fourteen years :- If the Superintendent of Vaccination shall give information in writing to a Magistrate of Police that he has reason to believe that any child within 1 [Greater Bombay]; under the age of fourteen years, is an unprotected child, and that he has given notice to the parent or guardian of such child to procure its being vaccinated, and that the said notice has been disregarded, such Magistrate may summon such parent or guardian to appear with the child before him, and, if the Magistrate shall find, after such examination as he shall deem necessary, that the child is an unprotected child, he may make an order directing such child to be vaccinated within a certain time. Penalty for disobedience of such order.-If at the expiration of such time the child shall not have been vaccinated, or shall not be shown to be then unfit to be vaccinated nor to be insusceptible of vaccination, the person upon whom such order shall have been made shall, unless he can show-some reasonable ground for his omission to carry the order into effect, be punished with fine which may extend to fifty rupees. Proviso for costs to person improperly summoned.-Provided that if the Magistrate shall be of opinion that the person is improperly brought before him, and shall refuse to make an order for the vaccination of the child, he may order the informant to pay to such person such sum of money as he shall consider a fair compensation for his expenses and loss of time in attending before the Magistrate. 1. This word were substituted for the words "the City of Bombay" by Bom. 8 of 1950, ss. 5 and 11. 22. Penalty for not producing child :- If any parent or guardian intentionally omits to produce a child whom he has been summoned to produce under the last preceding section, he shall be punished with simple imprisonment, within the meaning of the Indian Penal Code, XLV of 1860 for a term which may extend to six month, or with fine which may extend to one thousand rupees, or with both. 23. Penalty for neglect to take child to be vaccinated etc :- Whoever, in contravention of this Act,- (a) neglects, without reasonable excuse, to take, or cause a child to be taken, to be vaccinated, or after vaccination to be inspected, or (b) at any time during the period for which any notification made under section 12 1 * * * is in force, prevents any public vaccinator from taking lymph from any child whom he has vaccinated, or (c) neglects to fill up and sign and give to the parent or guardian of any child any certificate which such parent or guardian is entitled to receive from him, or to transmit a duplicate of the same to the Registrar of Births, shall be punished for each such offences with fine which may extend to fifty rupees. 1. The words "of this Act" were repealed by the Bombay General Clauses Act, 1886 (Bom. 3 of 1886) Schedule B. This Schedule has been printed as an Appendix to the Bombay General Clauses Act, 1904 (Bom. I of 1904). 24. Penalty for making or signing false certificate :- Whoever wilfully signs, or makes, or procures the signing or making of, a false certificate, or duplicate certificate, under this Act, shall be punished with fine imprisonment 1 ** * for a term which may extend to six months, or with fine which may extend to one hundred rupees, or with both. 1. The words "of either description, within the meaning of the Indian Penal Code" were repealed, ibid. 25. Penalty for accepting illegal fee or remuneration :- If any public vaccinator accepts or obtains, or agrees to accept or attempts to obtain, from any person any fee or remuneration, contrary to the provisions of section 13 1 * * * he shall be deemed to have committed an offence punishable under section 161 of the Indian Penal Code (XLV of 1860). 1. The words "of this Act" were repealed, ibid. 26. Cognizance of offences :- All offences under this Act shall be cognizable by a Magistrate of Police, subject to the provisions of any law for the time being in force for the trial of offences, but no complaint of any such offences shall be entertained unless the prosecution be instituted by order of, or under authority from, 1 [the Standing Committee appointed under the provisions of the City of Bombay Municipal Act, 1888. (Bom. III of 1888)] or the Superintendent of Vaccination. 1. These words were substituted for the word "Government" by s. 6(2) of the City of Bombay Police Charges Act, 1907 (Bom. 3 of 1907). 27. Prosecution for neglect :- In any prosecution for neglect to procure the vaccination of a child it shall not be necessary in support thereof to prove that the defendant had received notice from the Registrar, or any other officer, of the requirements of the law in this respect; but, if the defendant produce any such certificate as hereinbefore described, or the duplicate of the register of births or the register of postponed vaccination kept by the Registrar as hereinbefore provided, in which such certificate shall be duly entered, the same shall be a sufficient defence for him except in regard to the certificate according to the form of Schedule A, when the time specified therein for the postponement of the vaccination shall have expired before the time when the information shall have been laid. 28. Recovery of fines :- 1* * * All fines imposed under this Act 1x*** shall be recoverable 3 [in the manner provided by the law for the time being in force for the recovery of fines imposed by Criminal Courts]. 1. The words "The provisions of sections sixty-four to seventy, both inclusive of the Indian Penal Code shall apply to" and the words "and all such fines" in s. 28 were repealed by the Bombay General Clauses Act, 1886 (Bom. 3 of 1886), Schedule B. This Schedule has been printed as an Appendix to the Bombay General Clauses Act, 1904 (Bom. I of 1904). 3. These words were substituted for the words and figures "in the manner prescribed by Act 13 of 1856 (for regulating the Police of the Towns of Calcutta, Madras and Bombay), and Act 48 of 1860 (to amend Act 13 of 1856), or any other Act for the time being in force regulating the Police of the City of Bombay" by the Amending Act, 1895 (16 of 1895). 29. Books and forms :- The 1 [Commissioner] shall frame and provide appropriate books and forms for the use of public vaccinators, and also such forms as shall be required for the signature of medical practitioners under the provisions of this Act, and he shall also transmit to Registrars such books and forms as are required by them under the provisions of this Act. 1. This word was substituted for the words "Sanitary Commissioner for the Presidency of Bombay or such other officer as Government directs" by s. 4 of the City of Bombay Police Charges Act, 1907 (Bom. 3 of 1907). 30. Annual return of number of children vaccinated etc :- It shall be the duty of the 1 [health officer] to show in any annual general abstract of births and deaths prepared by him the number of children successfully vaccinated, the number whose vaccination has been postponed, and the number certified to be insusceptible to successful vaccination during the year. 1. These words were substituted for the words "executive officer of health for the City of Bombay, appointed under the provisions of the City of Bombay Municipal Act, 1888, or of the officer for the time being officiating in his appointment" by s. 7, ibid. 31. Power of Commissioner to make rules :- 1[The Commissioner may, with the sanction of the corporation] from time to time, make rules or issue orders consistent with this Act- (a) providing for the appointment of deputies of public vaccinators, when necessary; (b) determining the qualifications to be required of public vaccinators or their deputies, and regulating the grant of certificate of qualification under section 5; (c) for the guidance of public vaccinators and others in all other matters connected with the working of this Act. All such rules or orders shall be published in the 2 [Official Gazette]. 1. These words were substituted for the words "the Sanitary Commissioner for the Presidency of Bombay, or such other officer as Government directs, may, with the sanction of the Governor in Council" by s. 6(3), ibid. 2. The words "Official Gazette" were substituted for the words "Bombay Government Gazette" by the Adaptation of Indian Laws Order in Council. SCHEDULE A SCHEDULE (See section 9) SCHEDULE A (See section 9) I, the undersigned, hereby, certify that, in my opinion ............ the child of..............resident at..............in Bombay, is not now in a fit and proper state to be vaccinated, and I do hereby postpone the vaccination for the period of two months from this date. Dated this.................day of ...................... 19......... (Signature of Medical Practitioner or Public Vaccinator.) SCHEDULE B SCHEDULE (See section 10) SCHEDULE B (See section 10) I, the undersigned, hereby certify that I have three times unsuccessfully Vaccinated ............, the child of .............. resident at............ in Bombay (or that the child has already had small-pox, as the case may be) and I am of opinion that the said child is insusceptible of successful vaccination. Dated this.................day of ...................... 19......... (Signature of Medical Practitioner or Public Vaccinator.) SCHEDULE C SCHEDULE (See section 11) SCHEDULE C (See section 11) I, the undersigned, hereby certify that.............,the child of.......... age ............, resident at ..............., in Bombay, has been successfully vaccinated by me. Dated this.................day of ...................... 19......... (Signature of Medical Practitioner or Public Vaccinator.) SCHEDULE D SCHEDULE (See section 14) To (Here insert the name of the parent, guardian or other person who gives information of the child's birth.) Take notice that the child of (here enter the mother's name) whose birth has this day been registered, must be vaccinated under the provisions of the Bombay Vaccination Act, 1877, within six months from the date of its birth, under a penalty of fifty rupees The public Vaccine-station nearest to the house in which the child was born is at No.......The days and hours for vaccination at that station are as follows: (Here insert the days and the hours when the public vaccinator is in attendance). On your taking, or causing the child to be taken, to the public vaccinator at the said station within the said hours on any of the said days, or at any other public vaccine-station in Greater Bombay on the days and within the hours prescribed for public vaccination at such station, it will be vaccinated free of charge. You should be careful to have one of the annexed forms of certificates filled in by the public vaccinator, or, if you employ a private medical practioner to vaccinate the child, by such medical practitioner, and to keep the same in your possession. Any such certificate will be granted to you by a public vaccinator free of charge. Dated the ................. of ...................... 19............ (Registrar of Births.) SCHEDULE E SCHEDULE (See section 18) SCHEDULE E (See section 18) Register of postponed Vaccinations for the District of.........in Bombay Birth. Date of Signature Birth. Date of Signature certificate of of postponement. Registrar. Consecutive Name of Child. Year No. of number. Entry in Register. 1868 Vinayak 1868 12 May 10 H.O. Pandurang