Report No. 87
Use offorce.- For the purpose of taking fingerprints, such reasonable force may be used as is necessary. Fingerprints may be taken at the place where the court is sitting or where the person concerned is committed to custody or remand. Fingerprints can be taken only of a person "who has been taken into custody and charged with an offence before a magistrate."5
But such prints may also be taken from any person who appears before a Magistrate's Court in answer to a summon for any offence punishable by imprisonment by virtue of one of the statutory provisions.6
If the information is dismissed, or if the examining justices" do not commit the accused for trial or if he is acquitted, the fingerprints and all copies and records thereof must be destroyed.7
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