509. Procedure when the services of an expert are not available. [§ 12, Act V, 1861].
- When an expert cannot visit a district in time to test the finger-prints of a prisoner before his release, the finger-print slip of such prisoner should be tested by a proficient other than the one who prepared the slip. A proficient testing a slip under this regulation will be guided by the instructions laid down for testing by an expert in the previous regulation; provided that if he considers the prints on the slip to be blurred or indistinct, he will prepare a duplicate slip and both slips will be sent to the bureau for decision, which should be placed on record. If more than one copy of the slip has been taken, he will take an equal number of duplicates.
