Section 8(3) in Haryana Municipal (Sanitation and Public Health) Bye-laws, 1976
(3)If a book taken from a public or circulating library is to the knowledge of the person, who has so taken it exposed to infection 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, he shall not return the book to the library without giving notice to the person in charge thereof, that it has been so exposed to infection.
