28. Surrender and cancellation of certificate in case of deprivation of citizenship
.-(1) Where an order has been made depriving a person registered or naturalised in India of his citizenship of India, the person so deprived or any other person in possession of the certificate of registration or naturalisation shall, when required by notice in writing given by the Central Government, deliver the said certificate to such person and within such period as may be specified in the notice.(2)On the certificate being delivered, it shall be cancelled and in case the certificate is not delivered, then, the Central Government may direct that it shall, without prejudice to any action which may be taken under sub-rule (3), be treated as cancelled.(3)If any person fails to comply with any notice given under sub-rule (1), he shall be liable to a fine, which may extend to one thousand rupees.
