Section 8 in Haryana Municipal (Sanitation and Public Health) Bye-laws, 1976
8. Provisions as to library books.
(1)A person who knows that he is suffering 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 shall not take any book or cause any book to be taken for his use or use any book taken from 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 knows to be suffering 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.(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.(4)On receiving a notice under clause (3), the person in charge of the library shall cause the book to the disinfected and returned to the library or shall cause it to be destroyed.
