Section 6 in The Bombay Identification of Prisoners Rules, 1936
6. Restrictions on the service of an order under rule 4 for taking measurements and photographs again.
- No person whose photograph or measurements have been once taken under section 3, [4 or 4-A] [Substituted by G. N. of 9.4.1956.] shall be required under sub-rule (2) of rule 4 to attend at a police station or other place, to have such photograph or measurements taken again unless such person again becomes liable under section 3, [4 or 4-A] [Substituted by G. N. of 9.4.1956.] to have his photograph or measurements taken or unless the photograph or measurements list taken are, in the opinion of the Deputy Inspector General of Police, Criminal Investigation Department, the Commissioner of Police, Bombay, the Officer-in-charge of Fingerprint Bureau, or of any other local police officer, defective.
