53. Verification of antecedents of service providers.–
The Government may, by notification, direct that service providers of any type of service or of any area shall, before they start providing any service to the public, obtain a police verification certificate from the District Police Chief or such other Police authority as may be specified in respect of themselves and their employees and shall furnish, in the circumstances of each service, such reasonable and necessary information to the Police about their contemporary and past activities as may be reasonably necessary and also direct that they shall be subjected to such repeated verification after such periods as may be specified:Provided that the information so obtained from a service provider, other than the information which is necessary to be used for preventing or investigating a crime or for any public purpose shall be kept confidential and shall not be disclosed to any person or to the public.
