Section 3(4) in West Bengal Private Security Agencies (Regulation) Rules, 2007
(4)The Superintendent of Police, or Commissioner of Police, Kolkata or an officer authorized by him not below the rank of Deputy Commissioner of Police, as the case may be, in addition to the causing of verification of antecedents of every individual in whose name the antecedent form is filled up, shall also furnish the following information :(i)whether the applicant under sub-rule (1) of this rule earlier operated any 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 Agency.
