516. Cases traced by the Finger Print Bureau. [§ 12, Act V, 1861].
(a)When the trial of a person whose finger-print slip has been traced by the Finger Print Bureau has terminated, the result shall be communicated to the bureau in B.P. Form No. 99 accompanied by a fresh finger-print slip. If the case ends in discharge or acquittal, the result shall be sent at once, but if it ends in conviction, the communication should be sent after the result of the appeal, if preferred, is known.(b)The result of trial of persons traced by the bureau of other provinces shall be similarly communicated to those bureaux and in the same form.(c)When a person traced by the bureaux is not sent up for trial, the investigating officer shall communicate the fact direct to the bureau concerned.(d)Finger-print slips of persons traced by the bureau should invariably be forwarded with separate despatch cheques and not with those of ordinary record slips.
