Section 10 in Madhya Pradesh Private Security Agencies Rules, 2012
10. Conditions for grant of licence.
(1)The Licencee shall successfully undergo a training relating to the private security service as prescribed by the Controlling Authority within the time frame fixed by it.(2)The licencee shall intimate the name, parentage, date of birth, permanent address, address for correspondence and the principle profession of each person forming the Agency within fifteen days of receipt of the licence to the Controlling Authority.(3)The licencee shall inform the Controlling Authority regarding any change of persons forming the Agency their address within thirty days of such change.(4)The licencee shall intimate the Controlling Authority about any criminal case registered against himself or against a private security guard or supervisor or all personnel engaged by the Agency within ten days of his knowledge of registration of First Information Report. A copy of such communication shall also be sent to the officer in charge of the police station where the said person resides,(5)Every licencee shall abide by the requirements of physical standards for private security guards and supervisors and there training as prescribed in these rules and the condition on which the licence is granted,(6)Save as provided in these rules, the fees* paid for he grant of licence shall be non-refundable.(7)If untrained and unverified security guard or supervisor found employed/ engaged in security duty, controlling authority may suspend/ cancel the licence of the Private Security Agency.(8)On the conviction of Agency or its member under section of moral turpitude, licence of. Agency will be suspended/ cancelled by Controlling Authority.(9)Two agencies with common name cannot be registered.
