Section 6 in Criminal Procedure (Identification) Rules, 2022
6. Compliance with the Standard Operating Procedure issued by the Bureau.-
The State Government or Union territory Administration or the law enforcement agency of the Central Government shall cause its authorised user to comply with the Standard Operating Procedures.Explanation:- For the purposes of this rule, “Standard Operating Procedures” means any guidelines or standards or specifications issued by the Bureau for collection, storage, processing, matching, destruction or disposal of the record of measurements from time to time.
