Section 5 in Bihar Private Security Agencies Rules, 2011
5. Verification of Antecedents of Applicants .
(1)Every applicant while making an application to the Controlling Authority for the issue of a fresh licence or renewal shall enclose the Form-1 for verification of his antecedents. If the applicant is a company, a firm or an association of persons, the application shall be accompanied by Form-1 for every proprietor, majority share holder, partner or director of company, as if they were also the applicants.(2)On receipt of such application the Controlling Authority shall make such inquiries, as it considers necessary, to verify the contents of the application and the particulars of the applicant.(3)The Controlling Authority shall obtain a no objection certificate from the District Superintendent of Police of the concerned District where the Agency intends to commence its activities. For this purpose, a copy of the application for licence and its attachments shall be sent to the concerned Districts Superintendent:of Police, for verification and report.(4)The District Superintendent of Police, in addition to the causing of verification of antecedents of every individual in whose 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 with 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.
