(3)Condition for grant of licence. - (i) The Licencee shall successfully undergo 6 days training relating to the private security services as prescribed by the Controlling Authority at Andhra Pradesh Police Academy, Hyderabad (Annexure-III) within the time frame fixed by it.(ii)The Licencee shall intimate the name, parentage/ date of birth, permanent address, address for correspondence and the principle profession of each person forming the Agency within fifteen days of receipt of the Licence to the Controlling Authority.(iii)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.(iv)The Licencee shall immediately intimate to the Controlling Authority about any criminal charge framed against the persons forming the Agency or against the private security guard ore 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.(v)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.(vi)Save as provided in these rules, the fees paid for the grant of Licence shall be non-refundable.(vii)The Licencee shall not pay less than the minimum wages to the guards/ supervisors as envisaged in the Minimum wages Act and shall abide by all other relevant provision of the various labour laws with regard to P.F, GLI, gratuity etc., for which the guards/ supervisors are entitled. Failure to fulfil such statutory obligation, would entail cancellation of Licencee after due enquiry.
