Section 4(6) in Jammu and Kashmir Private Security Agencies (Regulation) Rules, 2016
(6)The CID and the District Superintendent of Police in addition to the verification of antecedents of every individual in whose name the antecedent form is filled up, shall also furnish the following information :-(a)Whether the applicant is/was indulging in activities prejudicial to the National Security or Public Order and if so, details thereof ; and(b)Whether the applicant or the company earlier operated any Private Security Agency, either individually or in partnership of others and if so, the details thereof ; and(c)Whether the applicant possesses any special qualification or skill, which may facilitate his operations of Private Security Agency.
