Section 16A(1) in The West Bengal Public Libraries Act, 1979
(1)Any library (other than [a Government public library]) functioning as a district library or sub-divisional library or town library or area library or rural library or primary unit library and receiving aid from the District Magistrate or the [District Mass Education Extension Officer] [Words substituted for the words 'District Social Education Officer' by W.B. Act 7 of 2003.] or the District Library Officer or any other officer of the Government towards the payment of salaries of its employees or for any other purpose, may be declared by the Government as a sponsored public library and thereupon the provisions of this Act and the rules made thereunder shall apply to such library.Explanation. - For the purposes of this sub-section, a "district library", "sub-divisional library", "town library", "area library", "rural library" or "primary unit library" shall respectively mean a library functioning as a district library, sub-divisional library, town library, area library, rural library or primary unit library in a district, by whatever name called, and recognised by the Government as such.
