Section 16 in Madhya Pradesh Private Security Agencies Rules, 2012
16. Other Conditions.
(1)Every private security guard while on duty shall 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 cord and to be kept in the left pocket;(d)shoes with eyelet and laces;(e)a headgear which may also carry the distinguishing mark of the Agency; and(f)photo identity card on the outer most garment above waist level on his person in a conspicuous manner.(2)The clothes worn by the private security guard while on duty shall be" such that they do not hamper with his efficiency.(3)Every private security guard shall carry a note book and a writing instrument with him.(4)All fees must be credited through treasury/Bank Challan under head "Grant No.03 Police 2055 Police 0055 Revenue Receipts 103-fees".(5)All documents produced by the guards/supervisors, at the time of employment, must be kept in record.(6)Station House. Officer/ Sub-Divisional Officer of Police / City Superintendent of Police/Additional Superintendent of Police/ Superintendent of Police/ Senior Superintendent of Police/ Deputy Inspector General of Range / Zonal Inspector General of Police in their jurisdiction may inspect/visit/enter/ the premises of the Private Security Agency and place of business at any reasonable time.(7)Agency shall quarterly submit detailed information firm wise to the Controlling Authority regarding number of security guards and supervisors engaged in security duties in Form X.(8)Agency shall submit monthly/ quarterly/ half yearly/ annual statement to the Controlling Authority in such forms as may be prescribed by the Controlling Authority.(9)Private security guard/ supervisor cannot wear the Uniform of the army, Air Force, Navy or any other armed forces of the Union or Police or any dress having the appearance or bearing any of the distinctive marks of that uniform. He and the proprietor of the Private Security Agency shall be punished under section 21 of Private Security Agency (Regulation) Act, 2005.Form I(See Rule 8)Application For Grant of Licence/renewalToThe Controlling Authority..........................The undersigned hereby applies for obtaining a licence to run the business of Private Security Agency:-
