Section 3(1) in Madhya Pradesh Private Security Agencies Rules, 2012
(1)An application for grant or renewal of licence under sections 7 or 8 shall be made by the applicant in FOr ill I to the Controlling Authority along with information in Form IV for verification of his antecedents. If the applicant is a company, a firm or an association of persons, the application shall be accompanied with Form IV for every such applicant.
