Report No. 87
Appendix 4
Identification of Prisoners Act, 1980-analysis of Substantive Provisions
| Section | Persons affected | Nature of power conferred | Competent Authority |
| 3 | Convicted persons. | Measurements (As defined in the Act-this includes fingerprints.) | Police officer. This means- (i) Police officer in charge of Police Station. (ii) Police officer making an investigation under Chapter XIV of Code of Criminal (Procedure, 1898; or (iii) Any other Police officer not below the rank of sub-inspector. |
| 3 | Convicted persons. | Photographs. | Police officer.
This means-
(i) Officer in charge of a Police Station; (ii) Police officer making an investigation under Chapter XIV of Code of Criminal Procedure, 1898; or (iii) Any other Police officer not below the rank of sub-inspector. |
| 4 | Arrested persons. | Measurements (As defined-this inlcudes fingerprints). | Police officer 9as defined in section 2(b). |
| 5 | Any person. (But he must have been arrested at some stage-see second proviso). | Measurements (As defined, it includes fingerprints). | Magistrate. |
| 5 | Any persons. (But he must have been arrested at some stage). | Photograph. | Magistrate of 1st Class (See first proviso) |
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