Section 546 in Civil Court Rules of the High Court of Judicature at Patna
546.
(1)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 when the book is returned to the library.(2)The Librarian shall enter in a register to be kept in the following form for the purpose :-(a)the serial number;(b)the name and number of each book removed from the library on that day and not returned before the close of the day;(c)the date when it was removed;(d)the name of the person to whom issued;(e)the borrower's initial with date;(f)the date of return and the Librarian's initial;(g)the date of each reminder; and(h)remarks.(3)When the signature of the receiving officer cannot be conveniently obtained the requisition slip-receipt which is also necessary in the case of the Judge to whose office the library is attached, should be filed in chronological order, serially numbered and the serial number entered in column 5 of the above register.
