Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 3 in Criminal Procedure (Identification) Rules, 2022

3. Taking of measurements.-

(1)The authorised user or any person skilled in taking the measurements or a registered medical practitioner or any other person so authorised in this behalf may take the measurements of a person for the purposes of the Act;Provided that the measurements of a person arrested in connection with an offence under Chapter IXA or Chapter X of the Indian Penal Code, 1860 (45 of 1860) shall be taken with the prior written approval of a Police officer not below the rank of Superintendent of Police:Provided further that the measurements of a person charged with violation of any prohibitory order issued under section 144 or section 145 or arrested under section 151 of the Code of Criminal Procedure, 1973 (2of 1974) shall not be taken unless such person is charged or arrested in connection with any other offence punishable under any other law for the time being in force:Provided also that the measurements of a person shall not be taken on the initiation of proceeding under section 107 or section 108 or section 109 or section 110 of the said Code unless such person has been ordered to give security for his good behaviour or maintaining peace under section 117 of the said Code for a proceeding under the said sections.
(2)The Bureau shall issue the Standard Operating Procedures for taking the measurements, which may include the following, namely:
(a)specifications of the equipments or devices to be used for taking measurements;
(b)specifications and the format, including digital or physical, of the measurements to be taken;
(c)method of handling and storage of measurements in the database at the level of State
Government or Union territory Administration in a format compatible with the database of the Bureau;
(d)information technology system to be used for taking of measurements:
Provided that the State Government or Union territory Administration using its own information technology system shall provide compatible application programming interfaces for sharing the measurements or record of measurements with the Bureau.