503. Finger-print slips of P.R. prisoners in railway police cases. [§12, Act V, 1861].
(a)Finger-print slips of P.R. prisoners in railway police cases, except those convicted in the Sealdah and Howrah Courts, shall be prepared and submitted to the Finger Print Bureau by the Court officer of the District Police.(b)Orders passed by the Superintendent of Railway Police shall be communicated to the Court officer concerned, who shall issue a P.R. slip and take the necessary action and shall inform the Superintendent of Railway Police that he has done so.
