Section 42(2) in The Karnataka Public Libraries Act, 1965
(2)In particular and without prejudice to the generality of the foregoing power, such bye-laws may provide for all or any of the following matters, namely:-(a)the admission of the public to the public libraries under the control of the State Library Authority or the Local Library Authority subject to such conditions as may be specified in such bye-laws:Provided that no fees shall be charged for such admission;(b)the guarantee or security to be furnished by persons desiring to use such libraries, against injury to, or misuse, destruction or loss of the property of such libraries;(c)the manner in which the property of such libraries may be used and the protection of such property from injury, misuse, destruction or loss;(d)the authority to be exercised by the officers and servants of the State Library Authority or the Local Library Authority for the purpose of exclusion or removal from any such library of any person who contravenes or does not comply with any provisions of this Act or any rule or bye-law made thereunder;
