Section 15(1) in The Private Security Agencies (Regulation) Act, 2005
(1)Every private security agency shall maintain a register containing—(a)the names and addresses of the persons managing the private security agency;(b)the names, addresses, photographs and salaries of the private security guards and supervisors under its control;(c)the names and addresses of the persons whom it had provided private security guards or services; and(d)such other particulars as may be prescribed.
