10. Certificate, arms, etc. to be delivered up by person ceasing to be Home Guard.
(1)Every person, who, for reason ceases to be a Home Guard. Shall for with 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 and the arms, accountrements, clothing and other necessaries which have been furnished to him as such Home Guard.(2)Any Magistrate or, for special reasons which shall be recorded in writing at the time, any police officer, not below the rank of an Assistant superintendent or Deputy Superintendent of Police may issue a warrant to search for and seize, wherever they may be found, any certificate, arms, accountrements, clothing of other necessaries not so delivered up ; and every warrant so issued shall be executed in accordance with the provisions of the Code of Criminal Procedure, 1973 (Central Act No. 2 of 1974). 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.
