30. Certificate arms, etc. to be delivered up by person ceasing to be a Police Officer.
(1)Every person for any reason ceases to be a Police officer shall forthwith deliver up to some officer empowered by the Commissioner or the Deputy Inspector-General, Criminal Investigation Department, or the Principal of [the Police Training College or School] [These words were substituted for the words 'the Police Training School', by Gujarat 16 of 1978, section 8(b).] or the District Superintendent to whom such Police officer is subordinate to receive the same, his certificate of appointment or of office and the arms, accouterments, clothing and other necessaries which have been furnished to him for the performance of duties and functions connected with his office.(2)If not delivered up may be seized under a search warrant. - Any Magistrate and, for special reasons which shall be recorded in writing at the time, the Commissioner or the Deputy Inspector-General, Criminal Investigation Department, or the Principal of [the Police Training College or School] [These words were substituted for the words 'the Police Training School', by Gujarat 16 of 1978, section 8(b).]] or any District Superintendent, Assistant Superintendent, or Deputy Superintendent may issue a warrant to search for and seize, wherever they be found, any certificate, arms, accoutrement, clothing or other necessaries not so delivered up. Every warrant so issued shall be executed in accordance with the provisions of the Code of Criminal Procedure, 1898 (V of 1898), by a Police Officer or, if the Magistrate, the Commissioner, the Deputy Inspector-General, Criminal Investigation Department, the Principal of [the Police Training College or School] [These words were substituted for the words 'the Police Training School', by Gujarat 16 of 1978, section 8(b).], the District Superintendent, the Assistant Superintendent or the Deputy Superintendent issuing the warrant so directs, by any other person.(3)Saving of certain articles. - 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.
