510. Procedure regarding slips persons passing quickly out of custody. [§ 12, Act V, 1861].
- In the case of persons convicted of the offences and in the circumstances mentioned in regulation 492, who are sentenced to fine, whipping, a short term of imprisonment or to find security, it is. not possible to apply the above regulation owing to the rapidity with which such convicts pass out of custody. The finger-prints of such convicts shall be taken by Court officers immediately after sentence is passed, and the slip submitted to the Superintendent for orders whether it is to be forwarded or not to the Finger Print Bureau for permanent record. It will not be possible to subject finger-print slips prepared under the above circumstances to the usual test by an expert; and they should be sent without test except in the case of persons convicted under sections 109 and 110 of the Code of Criminal Procedure, who are sent to jail in default of furnishing security.
