Section 21 in The Andhra Pradesh (Telangana Area) District Police Act, 1329 F
21. Action against persons refusing to deliver up certificate etc., on ceasing to be Police Officer
Any person enrolled under this Act and who, having ceased to be a Police officer, does not forthwith deliver up his service certificate, dress and accoutrement and other necessaries which have been given to him for the execution of duty, shall be punished with imprisonment for a term which may extend to six months, or with fine which may extend to two hundred rupees or with both.
