21B. Power of photographing, etc, persona in respect of whom order has been made under section 21(1)(a).—
(1)The Commissioner of Police in Calcutta and the District Magistrate elsewhere may, if so required by the State Government, direct a person in respect of whom an order under clause (a) of sub-section (1) of section 21 has been made that such person shall—(a)permit himself to be photographed;(b)allow his finger and thumb impressions to be taken;(c)furnish specimens of his handwriting and signature; and(d)attend at such times and places as may be necessary for all or any of the foregoing purposes and such person shall comply with such direction.Explanation.-In this sub-section “Calcutta” has the same meaning as in section 17.(2)If any person fails to comply with or attempts to avoid direction given under sub-section (1) he shall be punishable with imprisonment for a term which may extend to three years or with fine or with both.
