508. Testing of slips by an expert [§ 12, Act V, 1861].
- On the arrival of an expert the file of slips pending test will be made over to him, and he shall proceed to test them at the jail. In making the test the expert will satisfy himself that the prints have been properly taken and are those of the convict named on the slip, that all particulars recorded on the slip are correct and properly filled in, that all convictions have been correctly entered, and that the required number of copies have been taken. Any mistakes should be brought to the notice of the Superintendent for necessary action. Finger-print slips on which the prints are blurred or indistinct should be rejected and replaced by fresh slips prepared by the expert personally. After having tested the slips, the expert will note the word "Tested" with his initials and the date, (i) against the prisoners' names in the jail admission registers, (a) on the back of the P.R. slips, and (iii) on the history tickets. The expert will also sign each slip that he has tested, and his signature to the slip will be held to be a certificate that the test has been made in strict accordance with this regulation. (see regulation 654).
