Section 9 in Punjab Habitual Offenders (Control and Reform) Act, 1952
9. Power to take finger impressions, photograph and foot-prints at any time.
- The District Magistrate or any officer appointed by him in this behalf may at any time order the finger impressions [photographs and footprints] [Inserted after the word 'impressions', by Punjab Act, 30 of 1953, Section 6.] of any registered person to be taken.
