Section 8 in The Bombay Identification of Prisoners Rules, 1936
8. Method of measurements and photographs and their copies.
(1)As many copies of fingerprint impressions may be taken as are required in accordance with the departmental rules for the time being in force and as many copies of footprint impressions may be taken as may, in the opinion of the police officer taking them, be necessary, for the identification of the person concerned.(2)Finger impressions shall be taken by applying printer's ink to the palmar surfaces of the fingers and thumbs above the first joint and then applying the surfaces so inked to a paper form prepared so as to show the impression of each finger or thumb in the space provided for it.(3)Footprint impressions shall ordinarily be taken by applying printer's ink to the sole of the foot and then applying the inked surface to a sheet of paper and/or by tracing the outline of the foot, with or without shoes or boots, on a sheet of paper.(4)The photograph may be taken full face, side face, head, bust or full length.(5)The person to be photographed shall, when he is not in jail, be first identified by two reliable witnesses and shall wear his ordinary clothes and shall be bare headed or wear head-gear, as required by the Police Officer under whose directions the photograph is being taken. Such person may also be required to allow himself to be photographed wearing any other kind of clothes if there is reason to suspect that he has worn such clothes for the commission of any offence.
