Section 2 in Kerala Identification of Prisoners Act, 1963
2. Definitions
In this Act, unless the context otherwise requires,-(a)"measurements" include finger impressions and foot-print impressions;(b)"Police Officer" means an officer in charge of a police station, a police officer making an investigation under Chapter XIV of the Code of Criminal Procedure, 1898 (Central Act 5 of 1898), or any other police officer not below the rank of a Sub Inspector;(c)"prescribed" means prescribed by rules made under this Act.
