Section 15 in The M.P. Government Central Libraries Rules, 1964
15.
(a)A member, who has lost a ticket, shall make a written report of the same to the Chief Librarian.(b)One month's time shall elapse after the date of such notice before a duplicate ticket can be issued. During this period, the member shall attempt to trace and recover the ticket, if possible, and send a second report at the end of the period, stating the result of his endeavours.(c)If the ticket has not been traced the member shall give an undertaking in the prescribed form and pay a charge of rupee one only for each duplicate ticket required.(d)After the receipt of the undertaking and the requisite charges, the duplicate ticket will be issued.(e)If the ticket is damaged, torn or mutilated in any way, a duplicate ticket will be issued only on application and production of the original ticket and on payment of 0.50 paise by the member concerned.(f)A duplicate ticket may be issued free of charge at the end of a period or 3 years of the date of issue, if it is found to have been rendered useless by constant use and wear and tear. In such case the original ticket will have to be deposited with the library.(g)If a member, who has lost one or more of his tickets, applies for withdrawal of deposit amount, no action will be taken on such application till the expiry of one month after the receipt of loss of report. In that case the procedure laid down in these rules will be followed. The deposit amount shall then be refunded in the usual way.(h)A member shall not be allowed to borrow volumes on other tickets until he has paid the overdue charges outstanding against a particular ticket.
