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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(l) in The M.P. Government Central Libraries Rules, 1964

(l)In the case of children-members of the Children's Library-cum-Museum no overdue charge shall be levied but their cards may be withheld for such period as may be deemed fit by the Chief Librarian. But if the volume or periodical is not returned within a month from the date, due from return, then the overdue charge of 5 paise or 2 paise per column or periodical per day shall be levied and recovered from their guardians.