Section 8(7) in Madhya Pradesh Private Security Agencies Rules, 2012
(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.
