Section 2 in The Rajasthan Identification Of Prisoners Act, 1956
2. Definitions
In this Act, unless the subject or context otherwise requires: —(a)"Measurements" includes finger impressions & foot-print impressions, and(b)"Police Officer" means an officer-in-charge of a police station, a police officer making an investigation under Chapter XIV of the Code of Criminal Procedure, 1898 (Central Act V of 1898) or any other police officer not below the rank of a Head Constable.
