Section 29 in The M.P. Bhiksha Vritti Nivaran Adhiniyam, 1973
29. Power to take finger prints.
(1)Every person ordered to be detained in a certified institution under this Act shall at any time allow his finger prints to be taken, by the District Magistrate or any officer not below the rank of a Magistrate, Second Class empowered by him in this behalf.(2)Whoever refuses to allow his finger prints to be taken under sub-section (1) shall on conviction be liable to have his period of detention in a certified institution not exceeding three months converted to a term of imprisonment extending to a like period.(3)The sentence of imprisonment ordered under sub-section (2) shall be executed in the same manner as a sentence passed under Section 6.
