Section 3 in West Bengal Private Security Agencies (Regulation) Rules, 2007
3. Verification of the antecedents of the applicants
. (1) Every applicant while making an application to the Controlling Authority for the issue of a fresh licence or renewal shall enclose Form I 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 I for every proprietor, majority shareholder, partner and director of the company, as if they were also the applicants.(2)On receipt of application under sub-rule (1) of this rule, 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 Superintendent of Police of the concerned District, or in case of Kolkata from the Commissioner of Police, Kolkata or an officer authorised by him not below the rank of Deputy Commissioner of Police, as the case may be, where the applicant intends to commence its activities. For the purpose, the Controlling Authority shall send to him a copy of the application for licence and its attachments for verification and report.(4)The Superintendent of Police, or Commissioner of Police, Kolkata or an officer authorized by him not below the rank of Deputy Commissioner of Police, as the case may be, 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 under sub-rule (1) of this rule earlier operated any Agency, either individually or in partnership of others and if so, the details thereof; and(ii)whether the applicant possesses any special qualification or skill, which may facilitate his operations of Agency.
