Section 298 in The Rajasthan Revenue Courts Manual, 1956
298. Receipts for Books taken out.
- When any officer requires a book from the library he shall send a receipt for it on a 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.Every reasonable facility is to be afforded to Government Counsel to consult the law books in the Boards Library.
