Section 17 in Rajasthan private Security Agencies (Regulation) Rules, 2006
17. Other conditions.
(1)Notwithstanding whether the Agency mandates its private security guards to put on uniform while on duty or not, every private security agency shall issue and make it obligatory or its security guards to put on:-(a)an arm badge distinguishing the Agency;(b)shoulder or chest badge to indicate his position in the organization;(c)whistle attached to the whistle cord and to be kept in the left pocket;(d)shoes with eyelet and laces;(2)The clothes worn by the private security guard while on active duty shall be such that they do not hamper in his efficient performance. In particular they shall neither be too tight nor too loose as to obstruct movement or bending of limbs.(3)Every private security guard shall carry a notebook and a writing instrument with him.(4)Every private security guard while on active security duty shall wear and display photo-identity card issued under section 17 of the Act, on the outer most garment above waist level on his person in conspicuous manner.Form-I[See Rule 3(1)]Application for License to Engage in the Business of Private Security AgencyTo,The Controlling AuthorityGovernment of RajasthanSecretariatJaipur.Sub : Licence to run Private Security Agency.Sir,The undersigned (Individual/Firm/Company/Society) hereby applies for obtaining a license to run the business of Private Security Agency in the following districts of Rajasthan:-
