Section 9 in Madhya Pradesh Private Security Agencies Rules, 2012
9. Grant of licence.
(1)The Controlling Authority, after receiving the application under sub-rule (1) shall grant a licence to the Agency in Form II after completing all the formalities and satisfying itself about the suitability of the applicant and also the need for granting the licence for the area of operation applied for :Provided that no licence shall be issued without a no objection certificate from the District Superintendent of Police or the Commissioner of Police, as the case may be, of the district where the Agency has its principal place of busines3. For this purpose the Controlling Authority shall send a copy, of the application for licence along with its enclosures to the concerned district Superintendent of Police.(2)The Controlling Authority either by itself or through its officers may verify the training and skills imparted to the private security guards and supervisors of any private security agency.(3)The Controlling Authority may review the continuation or grant of licence of such Agency which may not have adhered to the condition of ensuring the required training.
