Section 8(2) in Haryana Municipal (Sanitation and Public Health) Bye-laws, 1976
(2)A person shall not permit any book which has been taken from a public or circulating library and is under his control to be used by any person whom he knows to be suffering from [an infectious or dangerous] [Substitued by Haryana Notification No. S.O.48/H.A./24/1973/Sections 200 and 214/2010, dated 19th March, 2010 for the word 'a dangerous'.] disease.
