Section 21B(1) in The West Bengal Security Act, 1950
(1)The Commissioner of Police in Calcutta and the District Magistrate elsewhere may, if so required by the State Government, direct a person in respect of whom an order under clause (a) of sub-section (1) of section 21 has been made that such person shall—(a)permit himself to be photographed;(b)allow his finger and thumb impressions to be taken;(c)furnish specimens of his handwriting and signature; and(d)attend at such times and places as may be necessary for all or any of the foregoing purposes and such person shall comply with such direction.Explanation.-In this sub-section “Calcutta” has the same meaning as in section 17.
