Section 6 in THE CRIMINAL PROCEDURE (IDENTIFICATION) ACT, 2022
6. Resistance to allow taking of measurements.
(1)If any person who is required to allow the measurements to be taken under this Act resists or refuses to allow taking of such measurements, it shall be lawful for the police officer or prison officer to take such measurements in such manner as may be prescribed.(2)Resistance to or refusal to allow the taking of measurements under this Act shall be deemed to be an offence under section 186 of the Indian Penal Code.
