Section 13(1) in Madhya Pradesh Audhyogik Suraksha Bal Adhiniyam, 2015
(1)Subject to any general direction which may be issued by the Government, it shall be lawful for the Director General on a request received from the Managing Director of any industrial establishment in the private sector or any other person authorized by him in this behalf, to direct the members of the Force to provide technical consultancy services relating to security, to such industrial establishment in such manner and on payment of such fee as may be prescribed.
