(3)The licensing authority shall issue to the licensee a permit in Form III-B for each of such retainers shown in the license and such permit shall remain in the personal custody of the responsible person of the company and shall be handed over to the retainers when they are entrusted with the arms and ammunition covered by the license:Provided that the licensee at the time of making application for retainer shall submit along with the application in Form B-3, four recent passport size photographs of the retainer to be appointed and the proof of his employment with the company:Provided further that the licensing authority, shall obtain a report from the Police about the antecedents of the retainer and take into consideration such report before admitting him as a retainer.
