(2)No book shall be removed from the library without the knowledge of the librarian nor (except in the case of a book required for casual reference by a member of the college staff during college hours), until after it has been entered by the librarian in a register to be kept for that purpose. This register should contain columns for the name of the book taken out, for the dates of its removal and return, for the signature, of the borrower, and for remarks (if necessary) upon the condition of the book at removal from or return to the library.(R. & O. page 305.)
