Section 5 in The Bombay Identification of Prisoners Rules, 1936
5. Restrictions on the taking of photographs.
(1)The taking of photographs under section 3 shall ordinarily be restricted to persons having at least two convictions for an offence of the nature referred to in clause (a) of section 3 but a person convicted of counterfeiting coins or currency notes, or of cheating, robbery or dacoity, or a person who has exhibited considered preparation or unusual skill in the commission of his first offence may be photographed after the first conviction.(2)Photographs under [* * *] [Deleted by G. N. of 9.4.1956.] section 4 shall ordinarily be taken only with the permission of the Commissioner of Police in [Greater Bombay] [Substituted by G. N. of 9.4.1956.] and of the Superintendent of Police elsewhere.
