Section 5 in Kerala Identification of Prisoners Act, 1963
5. Taking of measurements, etc., of habitual offenders against whom restriction is made
Any person against whom an order of restriction has been made under section 11 of the Kerala Habitual Offenders Act, 1960 (Act 28 of 1960), shall, if so required, allow his measurements and photograph to be taken by police officer in the prescribed manner.
