(3)(a)The Controlling Authority shall obtain a no objection certificate from the District Superintendent of Police of the District concerned, where the Private Security Agency intends to commence its activities. For this purpose it will send to him a copy of the application for Licence and its attachments for verification and report.(b)The District Superintendent of Police in addition to causing the verification of antecedents of every individual name the antecedent form is filled up, shall also furnish the following information:(i)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;(ii)Whether the applicant possesses any special qualification or skill, which may facilitate his operations of Private Security Agency.
