Section 4 in The Rajasthan Identification Of Prisoners Act, 1956
4. Power to Magistrate to order a person to be measured or photographed
If a Magistrate is satisfied that for the purpose of an investigation or proceeding under the Code of Criminal Procedure, 1898 (Central Act V of 1898), it is expedient to direct any person to allow his measurements or photographs to be taken, he may make an order that effect, and in that case the person to whom the order relates shall be produced or shall attend at the time and place specified in the order and shall allow its measurements or photographs to be taken, as the case may be, by a police officer:Provided that no order shall be made directing any person to be photographed except by a Magistrate of the first class:Provided, further, that no order shall be made under this section unless the person has atone time been arrested in connection with such investigation or proceeding.
