147. Escapes, etc., of certain persons to be immediately reported to the Finger Print Bureau. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) When a person whose finger print slip ia on record or a prisoner whose finger print slip has already been prepared for search is declared a proclaimed offender, or escapes from jail or lawful custody, or absconds after committing some offence, the Investigating Officer shall immediately send intimation of the fact to the bureaux concerned direct informing each bureau of the names of the various bureaux to which such reports or finger print slips have been sent. When communicating such information, the name, caste, parentage and residence of the individual, the member and the date of the First Information Report and the name of the police station at which it is registered, shall be quoted.
(b)When such a proclaimed offender or absconder is arrested the bureaux shall be informed.
