Section 4(1) in Jammu and Kashmir Private Security Agencies (Regulation) Rules, 2016
(1)Every applicant while making an application to the Controlling Authority for the issue of a fresh license or renewal shall enclose the Form-I duly filled in all respects for verification of his antecedents. In case, the applicant is a company or a firm, or an association of persons, separate Form-I for every proprietor or shareholder or partner or director of the company would be required to be enclosed, as if they were also the independent applicants.
