4. Collection, storing, preservation of measurements and storing, sharing, dissemination,
destruction and disposal of records. —
(1) The National Crime Records Bureau shall, in the interest
of prevention, detection, investigation and prosecution of any offence under any law for the time being
in force,—
(a) collect the record of measurements from State Government or Union territory
Administration or any other law enforcement agencies;
(b) store, preserve and destroy the record of measurements at national level;
(c) process such record with relevant crime and criminal records; and
(d) share and disseminate such records with any law enforcement agency,
in such manner as may be prescribed.
(2) The record of measurements shall be retained in digital or electronic form for a period of
seventy-five years from the date of collection of such measurement:
Provided that where any person, who has not been previously convicted of an offence punishable
under any law with imprisonment for any term, has had his measurements taken according to the
provisions of this Act, is released without trial or discharged or acquitted by the court, after exhausting
all legal remedies, all records of measurements so taken shall, unless the court or Magistrate, for
reasons to be recorded in writing otherwise directs, be destroyed from records.
(3) The State Government and Union territory Administration may notify an appropriate agency to
collect, preserve and share the measurements in their respective jurisdictions.
