(a)The finger-print slip of an undertrial prisoner should be despatched for search with a search slip (B. P. Form No. 53) attached. The portion of this form to be filled in by the Court officer is noted on the form. The certificate on the search slip as to the despatch of a verification roll to the native district of the suspect or undertrial prisoner and the names of the bureaux, to which copies of the finger-print slip have been sent for search, should be carefully filled in.(b)When finger impressions of an undertrial prisoner are sent to a bureau for search, the trial shall not be delayed, but, where necessary, an application shall be made before the sentence is passed on the accused for the remand of the case, pending reply from the bureau or bureaux.(c)Slips for despatch by post shall be folded along the red lines only.
