Section 425 in The Coimbatore City Municipal Corporation Act, 1981
425. Provision as to library books.
(1)No person who is suffering from any infectious disease shall take any book or use or cause any book to be taken for his use from or in any public or circulating library.(2)A person shall not permit any book which has been taken from a public or circulating library, and is under his control, to be used by any person whom he know to be suffering from any infectious disease.(3)A person shall not return to any public or circulating library any book which he knows to have been exposed to infection from any infectious disease or permit any such book which is under his control to be so returned but shall give notice to the Commissioner that the books have been so exposed to infection, and the Commissioner shall cause the books to be disinfected and returned to the library, or to be destroyed.(4)The Commissioner shall pay to the proprietor of the library from which the book is procured the value of any book destroyed under the power given by this section.
