Section 296(a) in Police Regulations, Bengal , 1943
(a)The services of the Photographic Bureau of the Criminal Investigation Department shall be utilized as far as possible for the examination of finger marks left behind by criminals in the act committing offences. The expert in the bureau is able to intensify impressions which are scarcely visible to the ordinary observer, and to examine them with a view to establishing their, identity or otherwise with the impression of suspected persons.
