Section 639(f) in Police Regulations, Bengal , 1943
(f)(i)Photographs for record under clause (b)(ii), will ordinarily only be taken after the conviction of accused persons. But in the case of persons accused of drugging, coining, note forgery, professional swindling, railway thefts and professional pocket-picking on a second conviction, murder of women accompanied with robbery, and also in the case of all persons belonging to the registered criminal tribes, e.g., Burwars, Sanauriahs, Chain Mallahs, Marwari Bauriahs, Muzaffarpur Sonars, Jadua Brahmins and Bhamptas, photographs should be taken for record whether the accused arrested is convicted or not; provided that, except in the case of criminals tribes, the negatives and photographs of unconvicted persons of the classes mentioned above must always remain in the personal custody of the Deputy Inspector-General, Criminal Investigation Department. They should be placed in sealed covers in an iron safe, the key of which will remain either with the Deputy Inspector-General himself or his Assistant.(ii)Mounted copies shall be kept of all photographs taken or received, and shall be classified according to the classes mentioned in Appendix XXXIII.
