Section 343(1) in Chennai City Municipal Corporation Act, 1919
(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.
