Section 2 in West Bengal Private Security Agencies (Regulation) Rules, 2007
2. Definitions
. (1) In these rules, unless there is anything repugnant in the subject or context,(a)the Act" means the Private Security Agencies (Regulation) Act, 2005;(b)"Agency" means the Private Security Agency;(c)"Form" means a Form appended to these rules.(2)Words and expressions not defined in these rules but defined in the Act, shall have the same meaning respectively assigned to them in the Act.
