Section 2 in Criminal Procedure (Identification) Rules, 2022
2. Definitions.-
(1)In these rules, unless the context otherwise requires, -(a)“Act” means the Criminal Procedure (Identification) Act, 2022 (11 of 2022);(b)“authorised user” means a police officer or a prison officer of the Central Government or State Government or Union territory Administration, authorised by the Bureau, to access the database;(c)“Bureau” means the National Crime Records Bureau and the units under its control;(d)“database” means the information containing the record of measurements;(e)“device” means an equipment or the information technology system used for collection or storage or matching of the record of measurements, registered with the Bureau;(f)"measurements" includes finger-impressions, palm-print impressions, foot-print impressions, photographs, iris and retina scan, physical, biological samples and their analysis, behavioural attributes including signatures, handwriting or any other examination referred to in section 53 or section 53A of the Code of Criminal Procedure, 1973 (2 of 1974);(2)Words and expressions used herein and not defined, but defined in the Act, shall have the same meanings as assigned to them in the Act.
