Section 7(1) in The Bengal Criminal Law Amendment Act, 1930
(1)Every person in respect of whom an order has been made under sub-section (1) of section 2 or sub-section (1) of section 2A shall, if so directed by any officer authorized in this behalf by general or special order of the State Government,--(a)permit himself to be photographed;(b)allow his finger impression to be taken;(c)furnish such officer with specimens of his handwriting and signature;(d)attend at such times and places as such officer may direct for all or any of the foregoing purposes:Provided that a person in respect of whom an order has been made under sub-section (1) of section 2A shall not be directed to allow his finger impression to be taken.
