Section 3 in The Rajasthan Identification Of Prisoners Act, 1956
3. Taking of measurements and photographs
Every person who has been: —(a)Convicted of an offence punishable with rigorous imprisonment for a term of a one year or upwards or of any offence which would render him liable to enhanced punishment on a subsequent conviction; or(b)ordered to give security for his good behaviour under Section 118 of the Code of Criminal Procedure, 1898 (Central Act V of 1898), or(c)arrested under Section 55 of the said Code, or(d)arrested in connection with an offence punishable with rigorous imprisonment for a term of one year or upwards, shall if so required by a police officer or otherwise, allow his measurements and photographs to be taken in the prescribed manner.
