Section 53 in Reserve And Auxiliary Air Forces Act Rules, 1953
53. Wrongful disposal of service property.-
Any member of the Air Force Reserve or the Auxiliary Air Force making away with, selling, pawning, wrongfully or negligently destroying, damaging or losing anything issued to him as a member of such Reserve or Auxiliary Air Force or willfully refusing or neglecting to deliver it on demand anything issued to him as a member of such Reserve or Auxiliary Force, shall be liable to make good the value thereof.
