Section 5(1) in The Bombay Identification of Prisoners Rules, 1936
(1)The taking of photographs under section 3 shall ordinarily be restricted to persons having at least two convictions for an offence of the nature referred to in clause (a) of section 3 but a person convicted of counterfeiting coins or currency notes, or of cheating, robbery or dacoity, or a person who has exhibited considered preparation or unusual skill in the commission of his first offence may be photographed after the first conviction.
