(a)For every convict made P.R. the Court officer or other local proficient shall prepare the finger-print slips and note the words "F.P. taken" on the P.R. slip (B.P. Form No. 95), in the jail admission register, the prisoner's history ticket and the Court conviction register. In the case of railway criminals, the words "railway criminals" shall be written in red ink at the top of the slip.P.R. slips in duplicate shall be issued for persons convicted of offences under sections 395, 396, 397, 400, 401, 402 and 412 of the Indian Penal Code, and all non-Asiatic convicts, one being marked in red in "for C.I.D.".(b)The P.R. slip shall be made over by the Court officer to the jailor and a receipt obtained.(c)In the case of female prisoners made P.R., the finger-print slips shall always be prepared in the presence of a matron (where such a matron exists), or of a female convict officer-in-charge. The police officer deputed to take finger impressions of female prisoners shall be accompanied by an assistant jailor or a head warder when going to the female ward.(d)The words "unidentified" shall be written in red ink on the P.R. slips of all unidentified prisoners and "political" on those of all prisoners convicted of offences having a political complexion.
