Section 3(2) in Criminal Procedure (Identification) Rules, 2022
(2)The Bureau shall issue the Standard Operating Procedures for taking the measurements, which may include the following, namely:(a)specifications of the equipments or devices to be used for taking measurements;(b)specifications and the format, including digital or physical, of the measurements to be taken;(c)method of handling and storage of measurements in the database at the level of StateGovernment or Union territory Administration in a format compatible with the database of the Bureau;(d)information technology system to be used for taking of measurements:Provided that the State Government or Union territory Administration using its own information technology system shall provide compatible application programming interfaces for sharing the measurements or record of measurements with the Bureau.
