Section 14 in Rajasthan Habitual Offenders Rules, 1955
14. Finger print slips etc.
- [(1) Every person whose name is ordered to be entered in the register shall allow his finger all palm impressions, foot-prints and photographs to be taken in quadruplicate; the finger prints, slip shall be in form No. 8.] [Sudstituted by ibid](2)One copy of the finger print slip in form No. 8 shall be maintained in the District Police Office, one copy shall be kept at the police station within the limits of which such person resides [one copy be recorded in the State M.O.B.] [Substituted by Add] and one copy shall be sent to the finger print bureau, which shall acknowledge its receipt in form No. 9. This receipt shall be posted in the register in form No. 1
