If the book/books borrowed from the library are not returned/replaced/paid for, as in above clause, within one month after the notice sent to him/her by registered post his//her deposit shall be adjusted and his/her membership terminated. In the case where value exceeds the deposit amount, the borrower shall pay the excess amount. In case of his/her failure to pay, he/she will be declared as Library defaulter and debarred from using Government Public Libraries. The amount deducted/collected on account of loss or books shall ordinarily be utilised in replacing the lost book unless it is decided not to do so (i.e. in view of fact that the book was either not available in the market or a duplicate copy was already in the possession of the Library).
