Section 13 in The Bombay State Reserve Police Force Act, 1951
13. Offence in respect of refusal to deliver certificate of appointment, etc.
- Any reserve police officer who wilfully neglects or refuses to deliver up his certificate of appointment or any other article in accordance with sub-section (3) of section 8 shall be punished with imprisonment for a term which may extend to three months or with fine which may extend to five hundred rupees or with both.
