Section 505(a) in Police Regulations, Bengal , 1943
(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.
