Section 9 in The Bombay Identification of Prisoners Rules, 1936
9. Custody and disposal of photographs and/or measurements taken under section 5.
- When a Magistrate of the First Class or a Presidency Magistrate directs under section 5 that any person shall allow his measurements or photograph to be taken, the measurements or photograph together with the negative and all copies thereof shall be handed over to the Magistrate giving such direction and shall remain the property of the Court, to be filed with the records of the Court, or otherwise used as the Court may deem fit, and shall subject to the provisions of section 7 be disposed of finally as the Court may order.
