Section 8 in Madhya Pradesh Private Security Agencies Rules, 2012
8. Manner of making application for Grant of licence.
(1)An application for the grant of a licence under section 7 shall be made to the Controlling. Authority in Form I.(2)Every application referred to in sub- rule (1) shall be accompanied with such fee* as stipulated as per State Government orders from time to time.(3)Every application referred to in sub-rule (1) shall be(i)either delivered personally, or(ii)sent to the Controlling Authority by registered post, Postal address will be "Inspector General of Police, Law and Order & Security, Madhya Pradesh, Police Headquarters, Jehangirabad, Bhopal, (PIN- 462008)" or,(iii)submitted online, provided the same is digitally signed by the applicant.(4)On receipt of the application referred to in sub-rule (1), the Controlling Authority shall send an acknowledgement to the applicant, either manually or electronically, as the case may be.(5)After issuance of licence if Controlling Authority finds that false or forged document have been provided or licence is being misused, licence will be suspended/ cancelled.(6)The Controlling Authority shall grant a licence to the Agency for the State/ Districts.(7)Agency shall submit registration or clearance documents under the provisions of (i) Shops and Establishment Act, 1958 (No. 25 of 1958), (ii) Companies Act, 1956 (No. 1 of 1956), (iii) Employees' Provident Fund and Miscellaneous Provisions Act, 1952 (No. 19 of 1952), (iv) Employees State Insurance Act, 1948 (No. 34 of 1948), (v) Central Excise Act, 1944 (No. 1 of 1944), (vi) Customs Act, 1962 (No. 52 of 1962), (vii) Contract Labour Regulation and Abolition Act, 1970 (No. 37 of 1970), (viii) Factories Act, 1948 (No. 63 of 1948), (ix) Payment of Wages Act, 1936 (No. 4 of 1936), (x) The Industrial Dispute Act, 1947 (No. 14 of 1947), (xi) The Minimum Wages Act, 1948 (No. 11 of 1948), (xii) The Payment of Bonus Act, 1965 (No. 21 of 1965), (xiii) The Payment of Gratuity Act, 1972 (No. 39 of 1972) to the Controlling Authority within six months after grant of licence.
