Section 10(e) in The M.P. Government Central Libraries Rules, 1964
(e)Before leaving the counter, the member shall satisfy himself as to whether the volume or periodical etc. lent to him is in sound condition and if not he shall immediately bring the matter to the notice of the Chief Librarian or the Library staff on duty; otherwise he is liable to be held responsible for its replacement by a sound copy. If one volume of a set is injured or lost the whole set shall be liable to be replaced, the value inclusive of postage and packing charges as may be fixed by the Chief Librarian being immediately remitted to the library for return after the set is actually replaced.
