Section 8(2) in THE CRIMINAL PROCEDURE (IDENTIFICATION) ACT, 2022
(2)In particular, and without prejudice to the generality of the foregoing provisions, such rules may provide for all or any of the following matters, namely:—(a)the manner of taking measurements under section 3;(b)the manner of collection, storing, preservation of measurements and sharing, dissemination, destruction and disposal of records under sub-section (1) of section 4;(c)the manner of taking of measurements under sub-section (1) of section 6;(d)any other matter which is to be prescribed, or in respect of which provision is to be made.
