Section 4(a) in The Identification of Prisoners (Maharashtra Provision for Uniform Application and Amendment) Act, 1970
(a)convicted of any offence punishable with rigorous imprisonment for a term of one year or upwards or of any offence punishable under section 19 of the Dangerous Drugs Act, 1930, or of any offence which would render him liable to enhanced punishment on a subsequent conviction, or
