Section 1123(iii) in Police Regulations, Bengal , 1943
(iii)For the purpose of placing on record the photograph taken during investigation, Many person who, not having been previously convicted of an offence punishable with rigorous imprisonment for a term of one year or upwards, is released without trial or is discharged or acquitted by a Court, orders in writing from the District Magistrate or the Subdivisional Magistrate in case of release without trial, and of the Trial Court in case of discharge or acquittal by a Court, should be obtained under the provisions of section 7 of the Identification of Prisoners Act.
