Section 4(13) in Madhya Pradesh Private Security Agencies Rules, 2012
(13)In case the Private Security Agency decides to verify the character and antecedents of the person by itself, it shall mandatorily consult the Police records/crime criminal database to ascertain the criminal history. For this purpose, the Private Security Agency shall submit a request to the concerned District Superintendent of Police along with information furnished by the applicant in Form V along with a fee* of Rs. 200/- per applicant. The police shall furnish the aforesaid report on the basis of police records only
