(7)Any person losing or seriously damaging a volume shall pay its value or replace it with a similar volume. When it belongs to a set of series unless he can replace it, he shall pay the value of the set. Any sum realised under this rule shall be credited into the Treasury.(R. & O. page 305.)Note. - At the discretion of the Principal this rule need not be enforced in the case of a loss or accident over which the person borrowing has no control. In such cases the loss will be met by the Department.(D.P.I.'s circular no. 138, dated the 10th August 1907.)
