29. Certificate, arms, etc., to be delivered up by person ceasing to be a Police Officer.—
(1)Every person who for any reason ceases to be a Police Officer shall forthwith deliver up to the officer empowered by the Commissioner or the Deputy Inspector-General, or the Principal of the Police Training School, or College, or the Superintendent, to whom such Police Officer is subordinate, to receive the same, his certificate of appointment or of office and the arms, accoutrements clothing and other necessaries which have been furnished to him for the performance of duties and functions connected with his office.(2)Any Magistrate, and, for special reasons, which shall be recorded in writing at the time, the Commissioner or the Deputy Inspector-General, or the Principal of the Police Training School, or College, any Superintendent, Assistant Superintendent, or Deputy Superintendent may issue a warrant to search for and seize, wherever they may be found, any certificate, arms, accoutrements, clothing or other necessaries not so delivered up. Every warrant issued shall be executed in accordance with the provisions of the Code of Criminal Procedure, 1898, by a Police Officer, or if the Magistrate, the Commissioner, the Deputy Inspector-General, the Principal of the Police Training School, or College, the Superintendent, or the Assistant Superintendent, or Deputy Superintendent, 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 Inspector-General, or the Commissioner, as the case may be, has become the property of the person to whom the same was furnished.
