Section 639(h) in Police Regulations, Bengal , 1943
(h)Subject to the provisions of clause (f), if an untried prisoner, who has not been previously convicted, shall have been photographed, all photographs (both negatives and copies) shall be forthwith destroyed or handed over to such prisoner in the event of his being released without trial or discharged or acquitted by any Court, unless the Court or (if such person is released without trial), the District Magistrate or Sub-divisional Magistrate for reasons to be recorded in writing, otherwise directs.
