- When any officer requires books from the library he shall send a receipt for it on slip of paper, which shall be returned to him when the book is returned to the library.The Librarian shall enter in a book to be kept for that purpose-(1)the name and number of each book removed from the library on that day and not returned before the close of the day;(2)the date when it was removed;(3)the name of the person who received it; and(4)the date when such book is returned to the library.When any legal practitioner, who has under Rule 452 been admitted to the use of the library, requires a book, he shall give a receipt in the manner above provided; but he shall not be allowed to remove any book from the library room.Every reasonable facility is to be afforded to Government Counsel to consult the law books in the court's library.
