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State of Andhra Pradesh - Section

Section 14 in Andhra Pradesh Private Security Agencies (Regulation) Rules, 2008

14. Punishment for contravention of certain rules.

(1)Any Private Security Agency or the Licence holder who contravenes the provisions of Rule 4 shall be punishable with fine which may extend to ten thousand rupees in each instance apart from cancellation of licence.
(2)Any private security agency or the Licence holder who contravenes the provisions of Rules 5, 6, 7, 10, 11 and 12(1) shall be punishable with fine which may extend to five thousand rupees in each instance apart from cancellation of licence.
(3)Any private security Guard or Supervisor who contravenes the provisions of Rule 12(2) or Rule 12 (4) shall be punishable with fine which may extend to one thousand rupees in each case.Appendix-IForm I(See Rule 3)Form for verification of Antecedents of Applicant
Thumb Impression* of the Applicant .................................   Affix RecentPassport sizePhotographwithAttestation
Signature of the Applicant ................................
For Official UseOnly  
Form Number Name of the police station sent for policeverification Date
       
Fee Amount Rs ......................................... Cash/D.D ......................................... Name of Bank ....................................................
D.D.No................................ Date of Issue................................
Please read the instructions carefully before filling the form. Please fill in BLOCK Letters: (Caution: Please furnish correct information. Furnishing of incorrect information or suppression of any factual information in the form will render the candidate unsuitable for grant of License).