Section 343 in Chennai City Municipal Corporation Act, 1919
343. Provision as to library books.
(1)[No person who is suffering from an infectious disease shall take any book] [Substituted for 'If any person knows that he is suffering from any infectious disease he shall not take any book' by section 170 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] or use or cause any book to be taken for his use from or in any public or circulating library.(2)A person shall not permit any book which has been taken from a public or circulating library, and is under his control, to be used by any person whom he knows to be suffering from infectious disease.(3)A person shall not return to any public or circulating library any book which he knows to have been exposed to infection from any infectious disease, or permit any such book which is under his control to be so returned but shall give notice to the commissioner that the book has been so exposed to infection, and the commissioner shall cause the book to be disinfected and returned to the library or to be destroyed.(4)The commissioner shall pay to the proprietor of the library from which the book is procured the value of any book destroyed under the power given by this section.Explanation. - For the purposes of this section the commissioner shall from time to time notify what diseases are to be deemed infectious.
