(1)Every person employed under this Act shall on ceasing to be in the Police force, return without delay to the [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957] or to any such person and at such place as he may fix, the following articles:-(a)Certificate of service,(b)all livery, arms with accoutrements and other necessary articles furnished to him for the execution of duties.(2)Warrant for seizure. - The [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957] or any Magistrate may issue a warrant for the search and seizure of any certificate of service, arms, accoutrements, livery and other necessary articles not returned under subsection (1).(3)Every warrant so issued shall be executed in accordance with the provisions of this Act by a Police officer or if the authority issuing the same otherwise directs by any other person also.(4)Nothing in this section shall apply to any article which under the orders of [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957] has become the property of the person to whom the same was furnished.
