511. Slips to be sent to the Finger Print Bureau after period allowed for appeal. [§ 12, Act V, 1861].
- Finger-print slips, after being tested, will be sent by the Court officer along with a despatch cheque in B.P. Form No. 96 direct to the Finger Print Bureau or Bureaux concerned for record, provided that the time of appeal is over, or the appeal, if any, has been decided.Note. - In order to attract special notice in the Finger Print Bureau and thus provide against unnecessary retention of finger-print slips of unimportant criminals beyond prescribed periods, the words, "identified" or "unidentified" as the case may be, shall be written in red ink on the top of the reverse side of all slips sent to the bureau concerned for record.
