Section 5 in The Identification of Prisoners (Maharashtra Provision for Uniform Application and Amendment) Act, 1970
5. Amendment of section 4 of Act XXXIII of 1920.
- For section 4 of the principal Act, the following section shall be substituted, namely :-"4.Taking measurements etc., of non-convicted persons. - Any person -(a)who has been arrested -(i)in connection with an offence punishable under section 19 of the Dangerous Drugs Act, 1930; or section 66, 69 or 85 of the Bombay Prohibition Act, 1949; or section 122 of the Bombay Police Act, 1951; or section 7 of the Drugs and Magic Remedies (Objectionable Advertisements) Act, 1954; or section 8 of the Suppression of Immoral Traffic in Women and Girls Act, 1956; or section 6 or 11 of the Bombay Prevention of Begging Act, 1959; or any other offence punishable with rigorous imprisonment for a term of one year or upwards, or(ii)under section 54, 55 or 151 of the Code of Criminal Procedure, 1898, or section 4 of the Passport (Entry into India) Act, 1920; or(b)in respect of whom a direction or order under section 5 of the Passport (Entry into India) Act, 1920, or under section 55, 56 or 57 of the Bombay Police Act, 1951, has been made, or(c)to whom a pardon has been tendered under section 337 or 338 or who has been acquitted under section 339A of the Code of Criminal Procedure, 1898, shall, if so required by a police officer, allow his measurements or photograph to be taken in the prescribed manner."
