Section 18 in Bihar Private Security Agencies Rules, 2011
18. Other Conditions.
(1)Notwithstanding whether the Agency mandates its private security guards to put on uniform while on duty or not, every private security agency will issue and make it obligatory for its security guards to put on-(a)An arm badge distinguishing the Agency.(b)Shoulder or chest badge to indicate his position in the organization.(c)Whistle attached to the whistle cord and to be kept in the left pocket;(d)Shoes with eyelet and laces.(e)A headgear which may also carry the distinguishing mark of.(f)The uniform colour and badges should be such that it does not resemble those worn by Armed Forces, Central police organizations or State Police.(2)The clothes worn by the Private Security Guard while on active duty shall be such that they do not hamper his efficient performance. In particular they will neither be too tight nor too loose as to obstruct movement or bending of limbs.(3)Every private security guard will carry a notebook and a writing instrument with him.(4)Every private security guard while on active security duty will wear and display photo identity card issued under section 17 of the Act, on the outer most garment above waist level on his person in a conspicuous manner.
