The Criminal Law (Amendment) Act, 2013 No, 13 of 2013

Amendment of section S4A.

12. In section 54 A of the Code of Criminal Procedure, the following provisos shall be inserted, namely:—

"Provided that, if the person identifying the person arrested is mentally or physically disabled, such process of identification shall lake place under the supervision of a Judicial Magistrate who shall lake appropriate steps to ensure that such person identifies the person arrested using methods that person is comfortable with:

Provided further that if the person identifying the person arrested is mentally or physically disabled, the identification process shall be video graphed."