Section 493(a) in Police Regulations, Bengal , 1943
(a)A Court Sub-Inspector shall take and forward for search to the Finger Print Bureau, Calcutta, the finger-prints of every unidentified person arrested as a suspect or undertrial on a criminal charge of an offence punishable with rigorous imprisonment for a term of one year or more. For this purpose every person in custody, whose true name, parentage, residence and antecedents have not been satisfactorily established at the time of his first production in Court, will be considered to be unidentified.
