39. Certificate, arms, etc, to be delivered up by person ceasing to be a police officer.
(1)Every member of the police force shall on suspension or on ceasing to belong thereto, forthwith deliver up to his immediate superior officer his certificate and all clothing, accoutrements and other articles supplied to him for the execution of his duty, and in default thereof, shall on conviction be liable to fine not exceeding two hundred rupees or to imprisonment for a term which may extend to six months, or to both.(2)The Inspector-General or any Magistrate may issue a warrant to search for and seize, wherever they may be found, any certificate, arms or accoutrements, clothing or other necessary articles not delivered up as required by sub-section (1). Every warrant so issued shall be executed in accordance with the provisions of the Code of Criminal Procedure, 1898.(3)Nothing in this section shall be deemed to apply to any article which under the orders of the Inspector-General has become the property of the person to whom the same was furnished.
