Section 546(2) in Civil Court Rules of the High Court of Judicature at Patna
(2)The Librarian shall enter in a register to be kept in the following form for the purpose :-(a)the serial number;(b)the name and number of each book removed from the library on that day and not returned before the close of the day;(c)the date when it was removed;(d)the name of the person to whom issued;(e)the borrower's initial with date;(f)the date of return and the Librarian's initial;(g)the date of each reminder; and(h)remarks.
