Section 16A(2) in The West Bengal Public Libraries Act, 1979
(2)Any library which is not [a Government public library] [Words substituted for the words 'a public library or the State Central Library' by W.B. Act 41 of 1994.] may, on application in the prescribed manner, be declared by the Government as a sponsored public library and thereupon the provisions of this Act and the rules made thereunder shall apply to such library.
