Section 4 in Criminal Procedure (Identification) Rules, 2022
4. Manner of taking of measurements of a person who resists or refuses to allow taking of measurements. -
If any person who is required to allow the measurements to be taken under the Act resists or refuses to allow taking of such measurements, the authorised user shall take the measurements in accordance with the provisions of sections 53 and 53A of the Code of Criminal Procedure, 1973 (2 of 1974).
