Section 313(e) in Police Regulations, Bengal , 1943
(e)In all cases of murder or suspicious death, where an examination of the surroundings discloses, or may possibly subsequently disclose, anything in the shape of finger marks, blurred or otherwise, on any article which might reasonably be expected to have been touched by the victim, the finger prints of the deceased shall invariably be taken for purposes of comparison with the finger impressions found on such article (picked up at the scene of the murder).
