Section 639(c) in Police Regulations, Bengal , 1943
(c)(i)In respect of photographs taken under clause (b)(i) the Superintendent, when sanctioning the taking of the photograph, will state the number of copies to be printed from the negative. When a photographer, other than an officer of the photographic bureau, is employed, an officer not below the rank of Sub-Inspector shall be present when the photograph is taken; he shall also be present when the negative is developed and when the prints are taken. When the number of prints ordered by the Superintendent has been completed, the Sub-Inspector shall take possession of the negative and prints and forward them in a sealed cover to the Superintendent, who will keep the negative in his personal custody. When the investigation, enquiry or trial is completed, the negative and prints will be forwarded to the Deputy Inspector-General, Criminal Investigation Department, for disposal. The same procedure shall be adopted when an officer of the department below the rank of Sub-Inspector is employed to take the photograph, but when the officer taking such photograph is of or above the rank of Sub-Inspector it will not be necessary for another officer to the present. [Section 2(b) of the Identification of Prisoners Act, 1920],(ii)Negatives sent by post should be carefully packed in soft paper and enclosed in a wooden box. Card-board boxes should not be used, owning to the danger of damage from the post-office stamp.
