Section 4(b) in The Identification of Prisoners (Maharashtra Provision for Uniform Application and Amendment) Act, 1970
(b)ordered to give security for his good behaviour under section 118 of the Code of Criminal Procedure, 1898, or under section 93 of the Bombay Prohibition Act, 1949, or to give security for abstaining from commission of certain offences under section 18 of the Dangerous Drugs Act, 1930, shall, if so required, allow his measurements and photograph to be taken by a police officer in the prescribed manner.
