29. Persons refusing to deliver up certificate etc. on ceasing to be Police officer.
- Every person having ceased to be an enrolled Police officer under this Act, who shall not forthwith deliver up his certificate, and the clothing, accouterments, appointments and other necessaries which shall have been supplied to him for the execution of his duty, shall be liable, on conviction before [Judical Magistrate,] [Substituted by Act XL of 1966.] to a penalty not exceeding two hundred rupees, or imprisonment for a period not exceeding six months or both.
