Section 9(2) in Kerala Identification of Prisoners Act, 1963
(2)In particular and without prejudice to the generality of the foregoing provisions, such rules may provide for-(a)restrictions on the taking of photographs of persons under section 6;(b)the places at which measurements and photographs may be taken;(c)the nature of the measurements that may be taken;(d)the method in which any class or classes of measurements shall be taken;(e)the dress to be worn by a person when being photographed under sections 3 and 5; and(f)the preservation, safe custody, destruction and disposal of records of measurements and photographs.
