499. Definition and object of the P.R. system. [§12, Act V, 1861].
- All convicts, whose finger-prints are taken under regulation 492, are known as "P.R." (Police Registered), except boys sent to the Reformatory School, whose finger-prints will be taken before they are sent there. As regards females, see regulation 501. No person will be liable to surveillance on his release merely by reason of being "P.R." By this system a classification made for police purposes is transcribed into the jail registers, thereby enabling the police to trace dangerous convicts throughout their jail career.Note. - "Reformatory school boys" include "Borstal school boys".
