Section 18 in Rajasthan Habitual Offenders Rules, 1955
18. Finger prints when and how to be taken.
(1)Finger prints of a habitual offender are to be obtained in the following:-(a)The finger print slip in form No. 8 in triplicate; and(b)The identity card in form No. 11.(2)When the person concerned refuses, it shall be lawful to take such finger print by the use of such force as may be necessary for the purpose.
