Section 3(4) in Madhya Pradesh Private Security Agencies Rules, 2012
(4)The District Superintendent of Police or the 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 or the company operated any private security agency earlier in India or abroad, either individually or in partnership with others and if so, the details thereof ; and(ii)whether the applicant possesses any special qualification or skill, which may facilitate his operations of Private Security Agency.
