Every person, in respect of whom an order has been made under section 6 shall, if so directed by the Commissioner of Police or the District Magistrate, as the case may be,—(i)present himself to be photographed;(ii)allow his finger impressions to be recorded;(iii)if literate, furnish such officer with specimens of his handwriting and signature; and(iv)attend at such times and places as the Commissioner of Police or the District Magistrate, as the case may be, may direct for all or any of the aforesaid purposes.
