Section 19(f) in The M.P. Government Central Libraries Rules, 1964
(f)Loan of books and periodicals to a Government Department or to any recognised Institution for use for a limited period only may be permitted by the Chief Librarian or his deputy during his absence upon a written demand from the Head of the Department or office or institution. Any loss, damage or injury to the books and periodicals so lent out shall have to be made good for the borrower as provided in the rules. Arrangements for carrying and returning the books and periodicals shall be made by the borrower.
