The Bengal Vaccination (Amendment) Act, 1911

Bengal Act 2 of 1911

jhr236

[Dated 22nd March, 1911]

An Act further to amend the Bengal Vaccination Act, 1880

Whereas it is expedient further to amend the Bengal Vaccination Act, 1880, (Bengal Act 5 of 1880) in manner hereinafter appearing.

It is hereby enacted as follows :-

Short title and local extent.- (1) This Act may be called the Bengal Vaccination (Amendment) Act, 1911, and

[(2) It applies in the first instance only to,-

(a) Calcutta, as defined in clause (7) of Section 3 of the [Calcutta Municipal Act, 1899] (Bengal Act 3 of 1899),

(b) the port of Calcutta, and

Power to extend Act.- (1)The [State]Government may, by [notification,] published in the [Official 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] Government shall consider all objections so sent.

(3) After the expiration of the said period, the [State] 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] Government may direct.