637. Employment of local photographers and deputation of Bureau Photographers. [§12, Act V, 1861].
(a)A list shall be maintained by the officer-in-charge of the Photographic Bureau showing the places in the province where local photographers reside who have agreed to take photographs for the department at reasonable rates. Whenever possible, in order to save the expense of travelling, the services of such photographers shall be utilized.(b)In places where no local photographer resides, or in cases where a large number of criminals are required to be photographed separately, a photographer from the department shall be deputed.Note. - When a private photographer or a photographer of the department below the rank of Sub-Inspector is employed to take the photograph, an officer not below the rank of Sub-Inspector shall be present when the photograph is taken (vide section 2(b) of the Identification of Prisoners Act, 19201.
