Section 5(2) in Criminal Procedure (Identification) Rules, 2022
(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.
