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Bengal Presidency - Section

Section 505 in Police Regulations, Bengal , 1943

505. Instructions regarding finger-print slips. [§ 12, Act V, 1861].

(a)Every slip sent for record in the Finger Print Bureau after conviction shall be endorsed in red ink at the top on the reverse side "identified" or "unidentified" as the case may be (see regulation 490). In the case of reconvicted persons whose finger-prints are known or believed to be already on record, the slip will be endorsed in a similar manner with the word "reconvicted" in order that they may attract special notice in the Finger Print Bureau and thus provide against two slips of the same person being kept on record. The finger-print slip of a seaman convicted of arms smuggling shall be marked with the words "seaman-arms smuggler" in red ink at the top.
(b)In order to minimise the work in the Finger Print Bureau the fingerprints of reconvicted persons shall be taken on blue band slips (B.P. Form No. 94A) which shall be forwarded to the bureau with a separate despatch cheque (B.P. Form No. 96).
(c)A prisoner who has been traced by the bureau, but whose residence has not been ascertained, shall be shown in the finger-print slip sent to the bureau for record as traced/unidentified (see regulation 490).
(d)To enable the Finger Print Bureau to send prompt intimation to the district concerned when a member of a registered criminal tribe is arrested, all police officers shall invariably use the special red band form (B.P. Form No. 93) for recording the finger-prints of persons registered under the Criminal Tribes Act, 1924.
In order to assist the Criminal Intelligence Bureau to obtain satisfactory information regarding inter-provincial crime and a more exact knowledge of the field of activity of different criminal classes, officers furnishing finger impression slips for record shall pay particular attention to the headings "caste" and "residence".An endeavour shall always be made to locate each criminal by verification of his residence or by giving an approximate idea of his habitat, noting the class to which he belongs and the language he speaks.In the case of persons classed as wanderers, an attempt should always be made to locate them to some extent by stating the area which they usually frequent.