Section 12 in Bihar Private Security Agencies Rules, 2011
12. Conditions for Grant of Licence.
(1)The licencee shall successfully undergo a training relating to the Private Security Services as prescribed by the Controlling Authority within the time frame fixed by it.(2)The licencee shall intimate the name parentage, date of birth, permanent address, address for correspondence age the principal profession of each person forming the agency within fifteen days of receipt of the licence to the Controlling Authority.(3)The licencee shall inform the Controlling Authority regarding any change in the address of persons forming the agency, change of management within seven days of such change.(4)The licencee shall immediately intimate to the Controlling Authority about any criminal charge, framed against the persons forming the private Agency or against the private security guard or supervisor engaged or employed by the Agency, in course of their performance of duties as private security agency. A copy of such communication shall also be sent to the officer-in-charge of the Police Station where the person charged against resides.(5)Every licencee shall abide by the requirements of physical standards for the private security guards and their training as prescribed in these rules as the condition on which the licence is granted.(6)Such private guard may be unarmed or carry licensed weapon as the situation warrants. The licensed weapon to be carried by the private guard must be issued in his name.(7)Save as provided in these rules, the fees paid for the grant of licence shall be non-refundable.
