(1)A license in Form II or Form III granted to a company for the protection of its premises or property shall be in the name (with designation) of the responsible person who shall be accountable and responsible for the custody of the arms and ammunition.(2)The name of a servant or any other employee entrusted with the arms and ammunition for guarding the premises or property of the company shall be entered as a retainer in the license.(3)The licensing authority shall issue to the licensee a permit in Form III-B for each of such retainers shown in the license and such permit shall remain in the personal custody of the responsible person of the company and shall be handed over to the retainers when they are entrusted with the arms and ammunition covered by the license:Provided that the licensee at the time of making application for retainer shall submit along with the application in Form B-3, four recent passport size photographs of the retainer to be appointed and the proof of his employment with the company:Provided further that the licensing authority, shall obtain a report from the Police about the antecedents of the retainer and take into consideration such report before admitting him as a retainer.(4)On an application from a company, holding a license in Form II or Form III, for a change of the responsible person of the company in whose name the license has been granted or of a retainer included in the license, the necessary amendments may be made in the license by the licensing authority.
