Section 21(1) in The Assam Criminal Law (Amendment) Act, 1934
(1)Every person in respect of whom an order has been made under sub-section (1) of Section 16 shall, if so directed by any officer authorised in this behalf by general or special order of the appropriate Government-(a)permit himself to be photographed;(b)allow his finger prints to be taken;(c)furnish such officer with specimens of his handwriting and signature;(d)attend to such times and places as such officer may direct for all or any of the foregoing purposes.
