3. Verification of antecedents of the applicants for the issue of a Licence.
(1)Every applicant while making an application to the Controlling Authority for the issue of a Licence shall enclose the Form 1 along with Form III (to be issued by the village secretary and attested by Tahasildar) for verification of his antecedents and (Form V) for grant of fresh Licence or (Form V(a)) for renewal thereof. In case of a company, the applicant shall also attach completed Form I and Form III (to be issued by the village secretary and attested by Tahasildar) for every proprietor, Majority shareholder, partner and director of the company as if they were also the applicants.(2)On receipt of such application, the Controlling Authority may make such inquiries, as it considers necessary to verify the contents of the application and the particulars of the applicant.(3)(a)The Controlling Authority shall obtain a no objection certificate from the District Superintendent of Police of the District concerned, where the Private Security Agency intends to commence its activities. For this purpose it will send to him a copy of the application for Licence and its attachments for verification and report.(b)The District Superintendent of Police in addition to causing the verification of antecedents of every individual name the antecedent form is filled up, shall also furnish the following information:(i)Whether the applicant or the Company earlier operated any Private Security Agency either individually or in partnership of others and if so the details thereof and;(ii)Whether the applicant possesses any special qualification or skill, which may facilitate his operations of Private Security Agency.
