The Identification of Prisoners (Bombay Amendment) Act, 1948

(Bombay Act No. 15 of 1948)

mh355

[Dated 24th March, 1948]

For Statement of Objects and Reasons, see Bombay Government Gazette, 1948, Part V, p. 85.

An Act to amend the Identification of Prisoners Act, 1920, in its application to the Province of Bombay.

Whereas it is expedient to amend the Identification of Prisoners Act, 1920, in its application to the Province of Bombay; It is hereby enacted as follows :-

Short title.- (1) This Act may be called the Identification of Prisoners (Bombay Amendment) Act, 1948.
Amendment of section 4 of Act XXXIII of 1920.- For section 4 of the Identification of Prisoners Act, 1920, in its application to the Province of Bombay, the following shall be substituted, namely :-

"4. Taking of measurements or photograph of unconvicted persons. - Any person -

(a) who has been arrested -

(i) under section 55 of the Code of Criminal Procedure, 1898, or under section 4 of the Bombay Beggars Act, 1945,

(ii) in connection with an offence punishable under section 61D of the Bombay District Police Act, 1890, or under section 112 of the City of Bombay Police Act, 1902, or under section 6 or 9 of the Bombay Beggars Act, 1945, or in connection with an offence punishable with rigorous imprisonment for a term of one year or upwards, or

(b) in respect of whom a direction or order under section 46 of 46B of the Bombay District Police Act, 1890, or under section 27 of the City of Bombay Police Act, 1902, or under sub-section (1) or (2) of section 23 of the Bombay Public Security Measures Act, 1947, has been made,

shall, if so required by a police officer, allow his measurements or photograph to be taken in the prescribed manner.