Section 18 in Haryana State Industrial Security Force Act, 2003
18. Surrender of certificate, arms etc., by persons ceasing to be members of the Force.
(1)Every person who for any reason ceases to be an enrolled member of the Force, shall forthwith surrender to any supervisory officer empowered to receive the same, his certificate of appointment, the arms, accoutrements, clothing and other articles which have been furnished to him for the performance of duties as an enrolled member of the Force.(2)Any person who wilfully neglects or refuses, to surrender the articles as required by sub-section (1) shall be liable for forfeiture of financial benefits and prosecution under the law.
