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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Andhra Pradesh - Subsection

Section 12(7) in Andhra Pradesh Private Security Agencies (Regulation) Rules, 2008

(7)
(i)The Private Security Agency should furnish the information regarding occurrence of any Criminal Acts in its knowledge to Controlling Authority immediately under intimation to Superintendent of Police/ Commissioner of Police.
(ii)Suppression of facts regarding knowledge/being witness to a cognizable offence by Security Guards, Supervisors and the private security agency will be ground for initiating criminal action apart from cancellation of licence.