Section 4(11) in Madhya Pradesh Private Security Agencies Rules, 2012
(11)Where the Private Security Agency decides to verify the character and antecedents through the police, the police officer entrusted with the task of such verification shall visit the locality, where the person claims to have resided or is residing, and ascertain his identity and general reputation.Police records shall be consulted before preparing the character and antecedents verification report. Criminal history of the person, if any, shall be specifically highlighted:Provided that if a person has submitted copy of a reliable proof of identity, like a passport/voter I/Card Ration card/ Bank Pass Book/ Post Office Pass Book/Arms licence/ Driving licence/ PAN Card/ Pension documents/ Railway I/Card/ Property registry with photo/ Telephone bill or any other identity document, as may be specified by the Controlling Authority in this regard from time to time, visit to the locality shall be dispensed with.
