Section 5 in Criminal Procedure (Identification) Rules, 2022
5. Manner of collection, storing, preservation, processing, sharing, dissemination, destruction and disposal of measurements. -
(1)The record of measurements shall be stored and preserved in a secure and encrypted format as specified in the Standard Operating Procedures.(2)In case any measurement is collected in physical form or in a non-standard digital format, it shall be converted into standard digital format and thereafter uploaded in the database as per the Standard Operating Procedures, which may include the following, namely:-(a)process to be followed by an authorised user for uploading the measurements in the database using the registered device;(b)standard digital format in which each type of measurements shall be converted before uploading into the database;(c)encryption method to be followed;(d)manner of registering the device.(3)An authorised user, for matching the record of measurements of a person, shall forward the request to the Bureau through the device and the Bureau shall match the record and provide report to the authorised user through secure network as soon as possible.(4)The procedure for destruction and disposal of records shall be specified in the Standard Operating Procedures.(5)(i)Any request for destruction of record of measurements shall be made to the Nodal Officer to be nominated by the respective State Government or Union territory Administration or Central Government, as the case may be, concerned with the criminal case in which the measurements were taken.(ii)The request for destruction of the record of measurements shall be recommended by the Nodal Officer to the Bureau after verifying that such record of measurements is not linked with any other criminal cases.(6)Any act of unauthorised access, distribution or sharing of data collected under the Act shall be punishable as per the provisions of the Indian Penal Code, 1860 and the Information Technology Act, 2000.
