Section 12 in The West Bengal Public Libraries Act, 1979
12. Regulations by Local Library Authority.
- Subject to the provisions of this Act and the rules made thereunder, a Local Library Authority may, with the previous approval of the Government, make regulations generally to carry out the purposes of this Act and, without prejudice to the generality of this power, such regulations may provide for -(a)the admission of persons to public libraries in its area on such conditions [* * * * * * *] [Words 'and on payment of such fees' omitted by W.B. Act 24 of 1985.] may Specify;(b)requiring from persons desiring to use such libraries, any guarantee or security against injury to, or misuse, destruction or loss of the property of such libraries;(c)the manner in which the property of such libraries shall be used to ensure the protection of such property from injury, misuse, destruction or loss; and(d)authorise its officers and employees to exclude or remove from any such library any person who contravenes or fails to comply with the provisions of this Act or the rules or regulations made thereunder.
