506. Number of slips required for record. [§ 12, Act V, 1861].
- The number of finger-print slips required for record is as follows :-(i)of ordinary P.R. convicts convicted in their home province, one copy will be taken for record in the bureau of the province of conviction ;(ii)of all other P.R. convicts copies will be taken, viz., one for record in the bureau of the province of conviction, one for the bureau of the province of which the person is, or is alleged to be, a resident and one or more copies for the bureau or bureaux where his operations are known or believed to extend, noting on each copy of the finger-print slip the names of the different bureaux where the slip is being sent for record.(iii)The finger-print slips of seamen convicted of arms smuggling shall also be sent for record to the Finger Print Bureau of Maritime C.I.D.'s, viz., Calcutta, Madras, Bombay. Karachi and Insein (Rangoon).Note. - Duplicate finger-print slip shall be taken for record of all P.R. convicts if it is found that for unavoidable reasons and after exercising all possible care the impressions remain blurred or indistinct.
