Section 4(1) in THE CRIMINAL PROCEDURE (IDENTIFICATION) ACT, 2022
(1)The National Crime Records Bureau shall, in the interest of prevention, detection, investigation and prosecution of any offence under any law for the time being in force,—(a)collect the record of measurements from State Government or Union territory Administration or any other law enforcement agencies;(b)store, preserve and destroy the record of measurements at national level;(c)process such record with relevant crime and criminal records; and(d)share and disseminate such records with any law enforcement agency, in such manner as may be prescribed.
