Section 11 in Himachal Pradesh Home Guards Act, 1968
11. Certificate, arms, etc. to be delivered by person ceasing to be a member of the Home Guards.
(1)Every person who for any reason ceases to be a member of the Home Guards shall forthwith deliver up to the Commandant or to such person, and at such place, as the Commandant may direct, his certificate of appointment or of office, identity card and the arms ammunition, accoutrements, clothing and other necessaries which have been furnished to him as such member.(2)Any Magistrate or, for special reasons which shall be recorded in writing, any police officer, not below the rank of an Assistant or Deputy Superintendent of Police, may issue a warrant to search for and seize, wherever they may be found, any certificate, indentity card, arms, ammunition, accoutrements, clothing or other necessaries not so delivered up. Every warrant so issued shall be executed in accordance with the provisions of the Code of Criminal Procedure, 1898 (5 of 1898), by a police officer or, if the Magistrate or the police officer issuing the warrant so directs, by any other person.(3)Nothing in this section shall be deemed to apply to any article which under the orders of the Commandant General has become the property of the person to whom the same was furnished.
