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[Cites 0, Cited by 26] [Entire Act]

Union of India - Section

Section 8 in The Identification Of Prisoners Act, 1920

8. Power to make rules

(1)The State Government may by notification in the Official Gazette make rules for the purpose of carrying into effect the provisions of this Act.
(2)In particular and without prejudice to the generality of the foregoing provision, such rules may provide for,
(a)restrictions on the taking of photographs of persons under section 5;
(b)the places at which measurements and photographs may be taken;
(c)the nature of the measurements that may be taken;
(d)the method in which any class or classes of measurements shall be taken;
(e)the dress to be worn by a person when being photographed under section 3; and
(f)the preservation, safe custody, destruction and disposal of records of measurements and photographs.
(3)[ Everyrule made under this section shall be laid, as soon as may be, after it is made, before StateLegislature.] [Inserted by Act 4 of 1986, Section 2 and Sch. (w.e.f. 1.5.1986).]
[Gujarat and Maharashtra].In its application to the States of Gujarat and Maharashtra, in Cl. (e) of sub-S. (2), for the words under section 3, substitute in accordance with the provisions of this Act.Bombay Act 58 of 1953, Section 4 (w.e.f. 1-11-1953); Maharashtra Act 35 of 1970, Section 3 (w.e.f. 1-3-1971); and Gujarat Act 11 of 1960, Section 87.[Karnataka].In its application to the State of Karnataka, in Cl. (e) of sub-S. (2) of Section 8, for the words under section 3, substitute