(1)Every person who, for any reason, ceases to be a member of the Home Guard shall, within ten days of so ceasing, deliver up his certificate of appointment, arms, accoutrements, clothing and other articles supplied to him as a member of the Home Guard to the Commissioner of Police in the City of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] and the Superintendent of Police in a district or to such person and at such place as such Commissioner or Superintendent may specify.(2)The officer or person receiving under sub-section (1) any certificate of appointment, arms, accoutrement, clothing and other articles shall give a receipt for the same to the person delivering such certificate, arms, accoutrements, clothing and articles.(3)Any Magistrate and, for special reasons recorded in writing, any police-officer not below the rank of a Deputy Commissioner of Police or Assistant or Deputy Superintendent of Police may issue a warrant to search for and seize wherever they may be found the certificate, arms, accouterments, clothing or other articles not delivered up in accordance with the provisions of sub-section (1). Every warrant so issued shall be executed in accordance with the provisions of the [Code of Criminal Procedure, 1898 (Central Act V of 1898)] [See now, the Code of Criminal Procedure, 1973 (Central Act 2 of 1974).], by a police-officer or if the Magistrate or the police-officer issuing the warrant so directs, by any other person.(4)Nothing in this section shall be deemed to apply to any article which under the orders of the Commissioner of Police in the City of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] or the Superintendent of Police in a district has become the property of the person to whom it was supplied in accordance with the rules made under this Act.
