- Any person losing or disfiguring a volume should be called upon to pay its value or replace it with a similar volume. When the volume belongs to a set or series, he should be required to pay the value of the set unless he can replace it or the value of the rest of the set, if unaffected.(R. & O. page 305 (6), D. P. I.'s circular no. 138, dated the 26th August 1907.)Note. - This rule may be relaxed at the discretion of the Headmaster/Principal in the case of a loss or accident over which the borrower had no control. Such cases should be reported to the District Education Officer.
