492. Convicts whose finger-prints are to be taken for record. [§ 12, Act V, 1861].
- The finger-prints of the following persons, juvenile or adult, male or female, shall be taken for permanent records (see regulation 506) :-(i)all persons convicted of offences against property carrying enhanced punishment on reconviction, irrespective of the duration of the sentence inflicted, if their real names and antecedents are unknown to the police and cannot be ascertained;(ii)all persons convicted of offences under Chapters XII and XVII of the Indian Penal Code, punishable with rigorous imprisonment for a term of one year and upwards, who in the opinion of the Superintendent are likely to revert to crime after release ;(iii)all persons convicted of offences under Chapters XII and XVII of the Indian Penal Code, punishable with rigorous imprisonment for a term of one year and upwards ;(iv)all persons convicted under sections 170, 215, 231 to 254, 328, 417 to 420, 489A, 489B, 489C and 489D of the Indian Penal Code. Superintendents may exercise discretion in cases under section 417 of the Indian Penal Code, when the persons concerned happen to be local men and the offence is of a petty or technical nature;(v)all persons ordered to execute bonds under sections 109 and 110 of the Code of Criminal Procedure;(vi)all persons convicted under the Arms, Opium and Excise Acts who are believed to be illicit dealers in arms, opium of cocaine ; and also all seamen convicted of arms smuggling;(vii)all persons convicted of any offence in connection with political agitation punishable with rigorous imprisonment for a term of one year or upwards;(viii)all members of a criminal tribe registered under the Criminal Tribes Act, 1924;(ix)all persons convicted under the Goondas Act, 1923 (Ben. Act 1 of 1923) or the Presidency area (Emergency) Security Act, 1926 (Bengal Act III of 1926);(x)all persons convicted for attempt or abetment (section 511 or 109/114 of the Indian Penal Code) of offences for which they are liable to be made P.R. if (1) they are convicted outside their home districts, or (2) their finger-print slips are known or believed to be already on record in the Finger Print Bureau, or (3) they remain unidentified;(xi)all persons convicted under section 3 of the Bengal Criminal Law (Industrial Areas) Amendment Act, 1942;(xii)all persons convicted under section 4 of the Bengal Criminal Law (Industrial Areas) Amendment Act, 1942, except when the convicted persons happen to be local men and the offence is of a petty nature; and(xiii)all persons convicted under section 2 of the Howrah Offences Act (Act XXI of 1857).
