146. Arrested persons whose finger prints are to be taken for search. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) The finger prints of persons arrested by the Police shall, subject to the provisions of sections 4 and 5 of the Identification of Prisoners Act, 1920 (XXXIII of 1920), be taken. Those of persons sent to divisional lock-ups shall be taken by the Finger Print Proficients attached to these lock-ups and those of persons sent to the Central lock-up shall be taken by an officer attached to the Finger Print Section.
(b)The finger prints of juveniles shall be taken at the House of Detention by an Officer from the Finger Print Section.Note. - Bureaux to which slips are to be sent for search. - Police officers are authorised to take the finger prints of persons only under sections 4 and 5 of the Identification of Prisoners' Act, 1920 (XXXIII of 1920), of which the former provides for the taking of finger impressions of persons (1) after arrest and (2) when arrested for an offence punishable with rigorous imprisonment for a term of one year and upwards, and the latter for the taking of finger impressions of persons with the orders of the Magistrate for the purpose of any investigation or proceeding under the Code of Criminal Procedure, 1898 (Act V of 1898).(c)Bureaux to which slips are to be sent for search. - The finger print slips shall be sent (1) to the West Bengal Bureau, (2) to the Bureau of the State in which the persons arc suspected to be residents, and (3) to the Bureau or Bureaux of the State or States in which they are suspected to commit crime.The slips shall be sent to the West Bengal Bureau. To other Bureaux only one slip shall be sent.The slips for the West Bengal shall be sent there direct from the divisional lock-ups and others shall be sent to the Finger Print Section for transmission to the Bureaux concerned.(d)On return of the slips from the Bureau, the Criminal Record Office shall fill up one copy from the search slip and file it with the history sheet if there is one. They shall send the other copy together with the search slip to the Court Inspector concerned and he shall forward them to the Investigating Officer.(e)Investigating Officers are responsible for seeing that finger print slips of persons arrested in connection with their cases are sent to Finger Print Bureaux in accordance with these instructions. They shall clearly note on the requisition slip the number of slips required and the Bureaux to which they are to be sent.They are also responsible for seeing that a Finger Print Proficient is deputed from the Finger Print Section to take the finger prints of juveniles in the House of Detention.
