502. Finger impressions when to be taken. [§ 12, Act V, 1861].
(a)Finger impressions of P.R. prisoners shall be taken before they are transferred from the jail of the district of conviction. The P.R. slips of a prisoner whose finger-prints have not been taken before his transfer shall be sent along with a despatch cheque in B.P. Form No. 96 to the Court officer of the district to which he is transferred. The Court officer shall have the prisoner's finger impressions taken, and shall communicate the fact to the Court officer from whom the P.R., slip has been received.(b)The finger-prints of boys going to the Reformatory School shall be taken before they are sent.Note. - "Reformatory school boys" include "Borstal school boys".
