Section 491(b) in Police Regulations, Bengal , 1943
(b)The following instructions shall be observed in preparing finger-print slips:-(i)Prints shall invariably be taken on the authorized finger-print slip, B.P. Form No. 93 or No. 94, as the case may be. In the slip space has been allowed for the "rolled" prints of all the 10 digits, as well as for the plain prints of the four fingers of both hands. The headings of the slip are self-explanatory.(ii)Impressions shall always be taken with the tip of the finger pointing to the top of the form.(iii)For convenience in taking "rolled" prints the slip shall be folded at the line indicated and the fold placed in line with the edge of the table.(iv)The "rolled" prints shall show the complete contour of the bulbs of the fingers. One delta in the case of "loops" and two in the case of "whorls" should be visible.(v)The "rolled" print of each finger shall be taken in the space allotted for that finger, and the impression shall not project beyond that space. The impression of the upper phalanx of the finger only shall appear.(vi)The "rolled" prints of the right hand shall be taken first, each finger being inked and impressed before the next finger in rotation is inked. When the "rolled" prints of the right hand have been taken, the operator will take the "plain" prints of the four fingers of that hand simultaneously in the space provided for them on the slip. When the right hand has been finished, the operator will proceed to take the prints "rolled" and "plain", of the left hand in a similar manner.(vii)All names, whether of persons or places, shall be written very legibly. Entries shall be as concise as possible and convictions shall be entered in chronological order.(viii)When the finger-prints of both hands have been taken, the slip will be turned over and the subject's name, residence, details and convictions will be filled in. The subject will then sign the form or make his mark if unable to write, and immediately afterwards a "plain" print of bis left thumb will be taken in the space provided for the purpose.(ix)The finger-print slip of one prisoner shall be completed before that of another is commenced.(x)Finger-print slips of females, whether sent for search or for record, shall bear the word "female" in red ink on the side of the slip which contains the impression.(xi)Finger-print slips of railway thieves and wandering criminals shall bear the words "railway thief" or "wandering criminal," as the case may be.(xii)If a finger is missing, or is so deformed that it is impossible to obtain an impression, the fact will be noted in ink in the space allotted for that finger by the words "missing" or "deformed". In the case of double fingers, the prints of both fingers shall be taken, if possible, if not, the print of the more prominent of the two. Deformities, cuts, scars and disease marks interfering with the legibility of the impressions shall be fully described, and it shall be stated if they are temporary or permanent. Subjects suffering from open cuts or scars in any of the upper phalanges of the fingers shall not (if this can be arranged) have the prints of such fingers taken until the cuts or scars have healed.(xiii)Finger-prints of lepers are not to be taken on any account. Persons suffering from contagious and infectious diseases shall not have their fingerprints taken until completely recovered.
