Section 12 in The Tamil Nadu Home Guards Act, 1963
12. Surrender of arms, uniforms, etc.
(1)Every / person who for any reason ceases to be a member of the Home Guard shall within ten days of so ceasing deliver up his certificate of appointment, arms, accoutrements, clothing and other articles supplied to him as a member of the Home Guard to the Commissioner of Police of the City of Madras and the Superintendent of Police, in district in to such person and at such place as such Commissioner or Superintendent of Police, may specify.(2)The officer of person receiving under sub-section (1 ) any certificate of appointment, arms accoutrements, clothing and articles shall give a receipt for the same to the person delivering such certificate, arms, accoutrements, clothing and articles.(3)Any Magistrate and, for special reason recorded in waiting, any police officer not below the rank of a Deputy Commissioner of Police or Assistant or Deputy Superintendent of Police may issue a warrant to search for and seize wherever they may be found the certificate, arms, accoutrements clothing or other articles not delivered up in accordance with the provisions of sub-section (1) Every warrant so issued shall be executed in accordance with provisions of the code of Criminal Procedure , 1898 (Central Act V of 1988), by a Police officer or if the magistrate or the Police officer issuing the warrant so directs by any other person.(4)Nothing in this section shall be deemed to apply to any article which under the orders of the Commissioner of Police in the City of madras or the Superintendent of Police, in district has become the property of the person to whom it was supplied in accordance with the rules made under this Act.
