- It is desirable that there should be on record photographs of professional smugglers. In giving effect to this proposal the instructions noted below should be followed:(a)All photographs should be taken in accordance with the provisions made in the "Identification of Prisoners Act" (Act No.XXXIII of 1920), the rules prescribed in Notification No.3666 C.J. of the 16th June, 1925 and the Instructions laid down by Correction Slip No.26 at page 57 of the Assam Police Manual, Part-IV, 1931.(b)The photographs of all persons who appears to the Deputy Commissioner to be professional smugglers or who appears likely to repeat the offence of smuggling should be taken full face and in profile immediately after conviction under the Opium Act. Photographs need not be taken of person found in possession of small quantities of opium obviously intended for their own consumption.(c)Fifteen copies of each of the photos should be sent to the Joint Commissioner of Excise for distribution as soon as the conviction has become final, i.e. when appeals have been dismissed or are time barred.(d)Each Superintendent of Excise (including the Joint Commissioner of Excise) will maintain a book in which copies of photos should be struck with a description of the circumstances in which the offence was committed and detected. This information should accompany the photographs when they are sent to the Joint Commissioner of Excise.(e)The cost of photographs should be met from the provision made in the Excise Budget contract contingencies.Note: For instructions regarding the taking of finger prints in the cases under NDPS Act, see Part-IV of the Assam Police Manual, Finger Print Rules, 1931.
