(3)If any such Police Officer, as aforesaid, resigns or withdraws himself from the duties of his office in contravention of this section, he shall be liable on the order of the Inspector- General of Police or of the Commissioner to forfeit all arrears of pay then due to him. This forfeiture shall be in addition to the penalty to which the said officer is liable under section 118 of this Act, or any other law in force.
