Section 3 in The Identification Of Prisoners Act, 1920
3. Taking of measurements, etc., of convicted persons
.Every person who has been(a)convicted of any offence punishable with rigorous imprisonment for a term of one year or upwards, or of any offence which would render him liable to enhanced punishment on a subsequent conviction; or(b)ordered to give security for his good behavior under section 118 of the [Code of Criminal Procedure, 1898 (5 of 1898)] [[Now see the Code of Criminal Procedure,
