Section 10 in The Bombay Identification of Prisoners Rules, 1936
10. Custody and disposal of photographs and/or measurements taken under section 3.
- Photographs and measurements taken under section 3 together with negatives and all copies thereof shall be recorded and kept in safe custody in [Greater Bombay] [Substituted by G. N. of 9.4.1956.] by the Commissioner of Police, and elsewhere by the Deputy Inspector General of Police, Criminal Investigation Department, Poona.Spare copies of such measurements or photographs may be supplied to any Superintendent of Police or his subordinates within whose jurisdiction there is reason to believe that the person to whom the said measurements or photographs relate has committed an offence.
