Section 11(1) in The Bombay Identification of Prisoners Rules, 1936
(1)Photographs and measurements taken under section 4 [or section 4A] [Inserted by G. N. of 9.4.1956.], together with all negatives and copies thereof shall remain in the custody of police until the completion of the investigation or until the case is finally decided and thereafter shall, subject to the provisions of section 7, be disposed of as prescribed in sub-rule (2).
