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[Cites 0, Cited by 175] [Entire Act]

Union of India - Section

Section 4 in The Identification Of Prisoners Act, 1920

4. Taking of measurements, etc., of non-convicted persons

.Any person who has been arrested in connection with an offence punishable with rigorous imprisonment for a term of one year or upwards shall, if so required by a police officer, allow his measurements to be taken in the prescribed manner.
[Gujarat].In its application to the State of Gujarat, for Section 4, substitute the following section, namely:4. Taking of measurements or photographs of unconvicted persons.Any person(a) who has been arrested(i) under section 55 of the Code of Criminal Procedure, 1898, or under section 4 of the Bombay Beggars Act, 1945;(ii) in connection with an offence punishable under section 122 of the Bombay Police Act, 1951, or under section 6 or 9 of the Bombay Beggars Act, 1945, or in connection with an offence punishable with rigorous imprisonment for a term of one year or upwards, or(b) in respect of whom a direction or order under section 55 or 56 of the Bombay Police Act, 1951, or under sub-section (1) or (2) of section 23 of the Bombay Beggars Act, 1945, or under section 2 of the Bombay Public Security Measures Act, 1947, has been made, shall, if so required by a police officer, allow his measurements or photographs to be taken in the prescribed manner.Bombay Acts 15 of 1948, Section 2 (w.e.f. 24-3-1948); 21 of 1954, Section 3 (w.e.f. 8-4-1954); and Gujarat Act 11 of 1960, Section 87.[Karnataka].In its application to the State of Karnataka, for Section 4, substitute the following section, namely:4. Taking of measurements or photographs of unconvicted persons.Any person(a) who has been arrested in connection with an offence punishable under section 96 of the Karnataka Police Act, 1963, or in connection with an offence punishable with rigorous imprisonment for a term of one year or upward or in connection with an offence for the commission of which on a second or subsequent occasion enhanced penalties have been provided for under any law for the time being in force; or(b) in respect of whom direction or order under section 54 or 55 of the Karnataka Police Act, 1963, has been made, shall if so required by a police officer, allow his measurements or photographs to be taken in the prescribed manner.Karnataka Act 29 of 1975, Section 4 (w.e.f. 12-8-1975).[Maharashtra].In its application to the State of Maharashtra, for Section 4, substitute the following section, namely:4. Any person arrested(a) who has been convicted(i) in connection with an offence punishable under section 19 of the Dangerous Drugs Act, 1930; or section 66, 69 or 85 of the Bombay Prohibition Act, 1949; or section 122 of the Bombay Police Act, 1951; or section 7 of the Drugs and Magic Remedies (Objectionable Advertisements) Act, 1954; or section 8 of the Suppression of the Immoral Traffic in Women and Girls Act, 1956; or section 6 or 11 of the Bombay Prevention of Begging Act, 1959; or any other offence punishable with rigorous imprisonment for a term of one year or upwards, or(ii) under section 54, 55 or 151 of the Code of Criminal Procedure, 1898 or section 4 of the Passport (Entry into India) Act, 1920, or(b) in respect of whom a direction or order under section 5 of the Passport (Entry into India) Act, 1920, or under sections 55, 56 or 57 of the Bombay Police Act, 1951, has been made, or(c) to whom a pardon has been tendered under section 337 or 338 or who has been acquitted under section 339-A of the Code of Criminal Procedure, 1898.shall, if so required by a Police Officer, allow his measurements or photographs to be taken in the prescribed manner.Maharashtra Act 35 of 1970, Section 5 (w.e.f. 1-3-1971).
Sections 4-A and 4-B
[Gujarat and Maharashtra].In its application to the State of Bombay, after Section 4, insert the following section, namely:4-A. Taking of measurements, etc., of habitual offenders against whom restriction order is made.Any person against whom an order of restriction has been made under the provisions of the Bombay Habitual Offenders Act, 1959, shall, if so required, allow his measurements and photographs to be taken by a police officer in the prescribed manner.Bombay Act 58 of 1953, Section 3 (w.e.f. 2-11-1953) and Maharashtra Act 35 of 1970, Section 6 (w.e.f. 1-3-1971); Gujarat Act 11 of 1960, Section 87.[Karnataka].In its application to the State of Karnataka,(i) after Section 4, insert the following section, namely:4-A. Taking of measurements, etc., of habitual offenders against whom restriction order is made. Any person against whom an order of restriction has been made under the provisions of the Karnataka Habitual Offenders Act, 1961, shall, if so required by a police officer, allow his measurements or photographs to be taken in the prescribed manner.Karnataka Act 29 of 1975, Section 4 (w.e.f. 12-8-1975).(ii) after Section 4-A, insert the following section, namely:4-B. Taking of measurements, etc., of beggars under the Karnataka Prohibition of Beggary Act, 1975.Any person who has been arrested and not released under sub-section (2) of section 11 of the Karnataka Prohibition of Beggary Act, 1975 (Karnataka Act 27 of 1975) or against whom an order of detention has been made under sub-section (1) of section 12 of the said Act, shall, if so required by an officer-in-charge of a receiving centre or relief centre, allow his measurements and photographs to be taken in the prescribed manner.Karnataka Act 1 of 1987, Section 2 (w.e.f. 16-1-1982).