Section 21 in The Assam Criminal Law (Amendment) Act, 1934
21. Power of photographing, etc., persons in respect of whom order has been made under Section 16.
(1)Every person in respect of whom an order has been made under sub-section (1) of Section 16 shall, if so directed by any officer authorised in this behalf by general or special order of the appropriate Government-(a)permit himself to be photographed;(b)allow his finger prints to be taken;(c)furnish such officer with specimens of his handwriting and signature;(d)attend to such times and places as such officer may direct for all or any of the foregoing purposes.(2)If any person fails to comply with or attempts to avoid any direction given in accordance with the provisions of sub-section (1) he shall be punishable with imprisonment which may extend to six months or with fine which may extend to one thousand rupees or with both.
