Section 277 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
277. others.
Provision as to library books.- (1) No person who is suffering from aninfectious disease shall take any book or use or cause any book to be taken for his usefrom or in any public or circulating library.(2)A person shall not permit any book which has been taken from a public orcirculating library, and is under his control, to be used by any person whom heknows to be suffering from an infectious disease.(3)A person shall not return to any public or circulating library any bookwhich he knows to have been exposed to infection from any infectious disease, orpermit any such book which is under his control to be so returned, but shall givenotice to the Chief Commissioner that the book has been so exposed to infectionand the Chief Commissioner shall cause the book to be disinfected and returnedto the library, or to be destroyed.(4)The Chief Commissioner shall pay to the proprietor of the concernedlibrary the value of any book destroyed. Explanation.- For the purposes of thissection the Commissioner shall from time to time notify what diseases are to be
