Section 9 in The Calcutta Suburban Police Act, 1866
9. Penalty for dismissed members not delivering up clothing, etc.—
Every member of the police-force who shall be dismissed from or shall cease to hold and exercise his office, and who shall not forth with deliver up his certificate, and all the clothing, accoutrements and appointments and other necessaries which may have been supplied to him for the execution of his duty, to the Commissioner or to such person and at such time and place as shall be directed by the said Commissioner, shall be liable, on conviction before a Magistrate, to imprisonment of either description for any term not exceeding one month.And it shall be lawful for the Commissioner, or for any Magistrate, to issue his warrant to search for and seize all the clothing, accoutrements, appointments and other necessaries which shall not be delivered over, wherever the same may be found.
