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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Andhra Pradesh - Subsection

Section 14(3) in Andhra Pradesh Private Security Agencies (Regulation) Rules, 2008

(3)Any private security Guard or Supervisor who contravenes the provisions of Rule 12(2) or Rule 12 (4) shall be punishable with fine which may extend to one thousand rupees in each case.Appendix-IForm I(See Rule 3)Form for verification of Antecedents of Applicant
Thumb Impression* of the Applicant .................................   Affix RecentPassport sizePhotographwithAttestation
Signature of the Applicant ................................
For Official UseOnly  
Form Number Name of the police station sent for policeverification Date
       
Fee Amount Rs ......................................... Cash/D.D ......................................... Name of Bank ....................................................
D.D.No................................ Date of Issue................................
Please read the instructions carefully before filling the form. Please fill in BLOCK Letters: (Caution: Please furnish correct information. Furnishing of incorrect information or suppression of any factual information in the form will render the candidate unsuitable for grant of License).