Section 16A in The U.P. Habitual Offenders' Restriction Rules, 1957
16A. [ [Added by Notification No. 5375-K/VIII-B-61, dated duly 24, 1962, published In U. P. Gazette Part 1-A, dated August 4, 1962.]
The finger impressions of a restricted person or a settler should be taken by a proficient in the presence of a Gazetted Police Officer, or Public Prosecutor or the Manager of the Settlement, in which the settler resides, who will sign the finger impressions slip in verification of the facts that finger impressions were taken before him and that they are the finger impressions of the restricted person or the settler named on the slip. These finger impressions should be taken on Red Banded slip and should clearly show details of previous convictions, absence from home and habits of crime.]
