Section 7 in The Bengal Criminal Law Amendment Act, 1930
7. Power of photographing, etc., persons in respect of whom order has been made under section 2 or section 2A
(1)Every person in respect of whom an order has been made under sub-section (1) of section 2 or sub-section (1) of section 2A shall, if so directed by any officer authorized in this behalf by general or special order of the State Government,--(a)permit himself to be photographed;(b)allow his finger impression to be taken;(c)furnish such officer with specimens of his handwriting and signature;(d)attend at such times and places as such officer may direct for all or any of the foregoing purposes:Provided that a person in respect of whom an order has been made under sub-section (1) of section 2A shall not be directed to allow his finger impression to be taken.(2)If any person fails to comply with or attempts to avoid any direction given in accordance with the provisions of sub-section (1), he shall be punishable with imprisonment for a term which may extend to six months, or with fine which may extend to one thousand rupees, or with both.
