Section 8(5) in The Bombay Identification of Prisoners Rules, 1936
(5)The person to be photographed shall, when he is not in jail, be first identified by two reliable witnesses and shall wear his ordinary clothes and shall be bare headed or wear head-gear, as required by the Police Officer under whose directions the photograph is being taken. Such person may also be required to allow himself to be photographed wearing any other kind of clothes if there is reason to suspect that he has worn such clothes for the commission of any offence.
