Karnataka Private Security Agencies Rules, 2008

[23-July-2009]

In exercise of powers conferred by sub-section (1) of section 25 of the Private Security Agencies (Regulation) Act, 2005 (Central Act 29 of 2005) the Government of Karnataka hereby makes the following rules namely:-

Rule ? 1. Title and commencement.-

(1)    These Rules may be called the Karnataka Private Security Agencies Rules, 2008.

(2)    They shall come into force from the date of their publication in the Official Gazette.

Rule - 2. Definitions.-

(1)       In these rules, unless the context otherwise requires:-

a)       ?Act? means the Private Security Agencies (Regulation) Act 2005 (Central Act 29 of 2005).

b)       ?Agency? means the Private Security Agency defined in section 2(g) of the Act

c)       ?Form? means a form appended to these Rules.

d)       ?Licence? means a licence granted under the Act.

e)       Words and expressions not defined in these rules but defined in the Act, shall have the same meaning respectively assigned to them in the Act.

Rule -? 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 license or renewal shall enclose details as well as fee specified below in the table i.e. Form 1 for verification of his antecedents. If the application is a company, a firm or an association of persons,? the application shall be accompanied by Form-I for every proprietor or majority shareholder, partner or director of the company, as if they were also the individual applicants by relying on the report received from the Police authorities signed under the authority of the District Superintendent of Police or an officer of the equivalent or higher rank. An applicant? for issue of a fresh license or renewal shall enclose Form 1 for verification of his antecedents along with the license fee as detailed below:

Fresh license/renewal fee structures;

(2)    On receipt of such application 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 District Superintendent of Police of the concerned District where the Agency intends to commence its activities. For this purpose it will send to him a copy of the application for license and its attachments for verification and report.

(4)    The District Superintendent of Police in addition to the causing of verification of antecedents of every individual in whose name the antecedent from is filled up, shall also furnish the following information;

(i)         Whether the applicant or the company earlier operated any Private Security ?Agency, either individually or in partnership or others and if so, the details thereof; and

(ii)        Whether the applicant possesses any special qualification or skill, which may facilitate his operations of Private Security Agency.

Rule -? 4. Verification of Character and Antecedents of the private security guard and supervisor ?

(1)    Before any person is employed or engaged as a security guard or supervisor, the Agency shall satisfy itself about the character and antecedents of such person in any one or more of the following manners-

(a)        by verifying the character and antecedent of the person by itself

(b)        by relying upon the character and antecedent verification certificate produced by the person.

Provided that the character and antecedent certificate shall be valid and the Agency does not have any adverse report regarding the person?s character and antecedents from any other source; as prescribed herein under, produced by the person provided it is valid and the Agency does not have any adverse report regarding the person?s character and antecedents from any other source.

(c)         by relying on the report received from the police authorities signed under the authority of the District Superintendent of Police or an officer of the equivalent or higher rank.

(2)    The person desirous of getting employed or engaged as security guard? or supervisor shall submit Form II to the Agency. If the person has stayed in more than one District during the last five years, the number of forms will be as many as Districts.

(3)    The Agency shall cause an inquiry into the correctness of the particulars filled in either by itself or by sending the form to the respective District Superintendent of Police.

(4)    The State Government may prescribe the form and the manner in which the fee is to be deposited for the service of character and antecedent verification by police.

(5)    The police will establish identify of the individual and verify? the? character and antecedents of the person by making a visit to the locality where the person claims to have resided or residing and ascertain his identify and reputation from the respectable residents of the locality. They will also consult the police station record of the concerned police station and other records at the District Police Headquarter before preparing the character and antecedents verification report. This report will contain the comments of the police on every claim of the person in character and antecedent Form and also a general report about his activities including means of livelihood in the period of verification. The police will specifically state if there is a? criminal case registered against the person at any point of time or if he has ever been convicted of criminal offence punishable with imprisonment

(6)    The police will specifically comment if the engaging or employing the person under verification by the Private Security Agency will pose a threat to National Security.

(7)    The police authorities shall ensure that character and antecedent verification report is issued within ninety days of the receipt of the character and antecedent form.

(8)    The report of the police regarding character and antecedents of a person will be graded as confidential. It will be addressed in named cover to a designated officer of the Security Agency requesting for character and antecedents.

(9)    Character and antecedents verification report once issued will remain valid for three years.

(10) On the basis of police verification and on the basis of their own verification, the Agency shall issue in Form III a character certificate and this certificate will not be taken back by such Agency even if the person ceases to be the employee of that Agency.

Rule -? 5. Security Training.-

(1)       The Controlling Authority shall prescribe a detailed training syllabus required for training the security guards. This training shall be for a minimum period of hundred hours of classroom instruction and? sixty hours of field training, spread? over at least twenty working days. The ex-servicemen and former Police personnel shall however be required to attend a condensed course only, of minimum forty hours of classroom instruction and sixteen hours of field training spread over at least seven working days.

(2)       The training shall include the following subjects, namely: -

(a)        Conduct in public and correct wearing of uniform;

(b)        Physical fitness training

(c)         Physical security, security of the assets, security of the building or apartment, personnel security, household security ;

(d)        Fire fighting ;

(e)        Crowd control ;

(f)         examining identification papers including identity cards, passports and smart cards ;

(g)        ability to read and understand English alphabets and Arabic numerals as normally encountered in the identification documents, arms licence, travel documents and security inspection sheet;

(h)        Identification of improvised explosive devices ;

(i)         first-Aid;

(j)         Crisis response and disasters management ;

(k)        Defensive driving (compulsory for the driver of Armoured Vehicle and? optional? for others);

(l)         handling and operation of non-prohibited weapons and firearms (optional) ;

(m)       Rudimentary knowledge of Indian Penal Code, right to Private defense, procedure for lodging first information report in the Police station, Arms Act (only operative sections), Explosives Act. (operative sections) ;

(n)        badges of rank in police and military forces;

(o)        identification of different types of arms in use in public and Police.

(p)        Use of Security equipments and devices (for example; security alarms and screening equipments) ; and

(q)        leadership and management (for supervisors only).

(3)       The security guard shall have to successfully undergo the training prescribed by the competent Authority. On completion of the training, each successful trainee shall be awarded a certificate in From IV by the training institute or organization conducting such training.

(4)       The Controlling Authority shall inspect the functioning of training facility from time to time either by itself or through its own Officers. Normally such inspection shall be conducted at least two times every year.

(5)       (i) All the Agencies shall submit a list of successful trainees to the Controlling Authority in the manner specified by it.

(6)       Depending upon the changing needs, the Controlling Authority is empowered to add or change the subjects mentioned in Rule 5(2).

(7)       The Controlling Authority shall periodically review the training subjects as mentioned under Rule 5(2) and modify the training subjects based on the needs of the job to be performed by the security guards.

Rule - 6. Standard of Physical fitness?? for security guards :-

(a)        A person shall be eligible for being engaged or employed as security guard if he fulfills the standards of physical fitness as specified below : -

(i)         Height, 160 cms (for Female 150 cms) Weight according to standard table of height and weight, chest 80 cms with an expansion of 4 cms? (for females no minimum requirement for chest measurement)

(ii)        Eye sight ; far sight vision 6/6, near vision 0.6/0.6 with or without correction, free from colour blindness should be able to identify and distinguish colour display in security equipments read and understand display in English Alphabets and Arabic numerals.

(iii)       Free from knock Knee and flat foot and should be able to run one k.m. in six minutes.

(iv)      Hearing ; free from defect; should be able to hear and respond to the spoken voice and the alarms generated by Security equipments.

(v)        The candidate should have dexterity and strength to perform searches, handle objects and use force for restraining the individuals in case of need.

(b)        A candidate should be free from any contagious or infectious disease. He should not be suffering from any disease which is likely to be aggravated by service or is likely to render him unfit for service or endanger the health of the public.

(c)         Each agency shall ensure that every security guard working for it undergoes a medical examination at the time of appointment and there afterwards once in every twelve months from his last such examination so as to ensure his continued maintenance? of? Physical standard as prescribed for the entry level.

Rule ? 7. Provision for? supervisors.-

(1)    There shall be one supervisor to supervise the work of not more than fifteen private security guards.

(2)    In case the Private security guards are? on security duty in different premises and it is not practical to supervise their work by one supervisor, the Agency shall depute more number of supervisors so that at least for every six private security guards there is one supervisor available for assistance, advice and supervision.

Rule ? 8. Manner of making application for grant of licence.- ?

(1)        Every application by an Agency for the grant of a licence under clause (1) of section 7 of the Act, shall be made to the Controlling Authority in Form-V.

(2)        Every application referred to in sub-rule (1) accompanied by a Demand Draft or Bankers cheque showing the payment of fees, as prescribed under clause (3) of section 7 of the act, payable to the Controlling Authority of the state concerned where the application is being made.

(3)        Every application referred to in sub rule (1) shall be either personally delivered to the Controlling Authority or sent to him by registered post.

(4)        On receipt of the application referred to in sub-rule (1), the Controlling Authority shall after noting thereon the date of receipt by him of the application, grant an acknowledgement to the applicant.

Rule ? 9. Grant of Licence.-

(1)        The Controlling Authority, after receiving an application under sub-rule (1) of rule 8 shall grant a licence to the private security agency in Form VI 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.

(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 otherwise of licence of such security agencies which may not have adhered to the conditions of ensuring the required training.

Rule ? 10. Conditions for? grant? of? licence.-

(1)        The licencee shall successfully undergo a training relating to the private security service as specified 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 principal 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 in? the address of persons forming the Agency, change of management etc., within seven days of such change.

(4)        The licencee shall immediately intimate to the Controlling Authority about any criminal charge framed against the persons forming the Agency or against a private security guard or supervisor engaged or employed by the Agency, in the course of their performance of duties as private security agency. A copy of such communication shall also be sent to the officer in charge of the police station where the person charged against resides.

(5)        Every licencee shall abide by the requirements of physical standards for the private security guards and their training as specified in these Rules as the condition on which the licence is granted.

(6)        Save as provided in these rules, the fees paid for the grant of licence shall be non- refundable.

Rule - 11. Renewal of licence.-

(1)    Every Agency shall apply to the Controlling Authority for renewal of the licence.

(2)    The fees chargeable for renewal of the licence shall be the same as for the grant of licence.

Rule ? 12. Conditions for renewal of licence.-

(1)    The renewal of the licence shall be subject to the following conditions,-

(i)         The? applicant continues to maintain his principal place of business in the jurisdiction of the Controlling Authority.

(ii)        The applicant continues to ensure the availability of training for? its private security guards and supervisors required under sub-section (2) of section 5 of the Act.

(iii)       The applicant continues to adhere to the licence conditions.

(iv)      The Police have no objection to the renewal of the licence to the applicant.

(2)    The form for application for renewal of licence shall be in Form V.

Rule ? 13. Appeals and Procedure.-

(1)    Every appeal under sub-section (1) of section 14 of the Act shall be preferred in Form VII signed by the aggrieved person or his authorised advocate along with a receipt of fee of Rs 1000/-( One Thousand Only)? paid to the treasury and presented to the Appellate Authority i.e., Home? Secretary of Government of Karnataka in person or sent to him by registered post.

Rule - 14. Register to be maintained by the Agency.-

The register required to be maintained under the Act by the Agency shall be in Form VIII. The Controlling Authority, looking to needs of changing times may alter or modify the contents of the format.

Rule - 15. Photo identity card.-

(1)       Every Photo identity card issued by the Agency under sub- section (2) of section 17 shall be in Form IX .

(2)       The Photo identity card shall indicate a full-face image in colour full name of the private security guard, name of the Agency and the identification?? ?number of the individual to whom the Photo identity card is issued.

(3)       The Photo identity card shall clearly indicate the individual?s????? position in the Agency and the date up to which the Photo-identity card is valid.

(4)       The Photo identity card shall be maintained up to date and any change in the particulars shall be entered therein.

(5)       The Photo-identity card issued to the private security guard shall be returned to the Agency issuing it, once the Private security guard is no longer engaged or employed by it.

(6)       Any loss or theft of Photo-identity card shall be immediately brought to? the notice of the Agency that issued it.

Rule ? 16. Other conditions.-

(1)    Notwithstanding whether the ?Agency mandates its private security guards to put on uniform while on duty or not, every private security agency shall issue and make it obligatory for its security guards to wear:

(a)       an arm badge distinguishing the agency ;

(b)       shoulder or chest badge to indicate his position in the organization ;

(c)       whistle attached to the whistle cord to be kept in the left pocket;

(d)       Shoes with eyelet and laces ;

(e)       A headgear which may also carry the distinguishing mark of the Agency.

(f)        The Uniform worn by the Private Security guard Should not have any resemblance to the Uniform or Clothes worn by the Armed Forces of the Union, Police and Police Para- Military, CISF, etc.,

(2)    The uniform or clothes worn by the private security guard while on duty shall be such that they do not hamper in his efficient performance. In particular they will neither be too tight nor too loose as to obstruct movement or bending of limbs.

(3)    Every private security guard shall carry a notebook and a writing instrument with him.

(4)    Every Private security guard while on security duty shall wear and display photo- identity card issued under section 17 of the Act, on the outer most garment above waist level on his person in a conspicuous manner.

(5)    The Controlling Authority in order to ensure co-ordination between the Private Security Agencies and the state Police Department shall issue guidelines and instructions to the Private Security Agencies from time to time.

Form ? 1

(See rule 3)

Form for verification of Antecedents of Applicant.

Thumb Impression*of the Applicant ????????????????????????????????????????????????????? ?????????????????????????????????Signature of the Applicant ???????????????????????????????????????????????????????

Fee Amount Rs.?????????? Cash /D.D. ??????????????????

Name of Bank???????????????????????????????????? , D.D. No. ???????????????? ????????????????????????????Date of Issue ?????????

Please read the instructions carefully before filling the from. 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? candidates? unsuitable? for grant of license)

1)         Name of applicant (Initials not allowed )

Last name??????? First name ????????????????????????

2)         If you have ever changed your name, please indicate the previous name (s) in full

3)         Sex (male/female) ?????????????????

4)         Date of Birth ??

5)         Place of Birth : Village/Town?????????? District

????????????????????????????????????? ??State & Country ???????????????????????????????????????

6)         Father?s Full name/legal Guardian?s Full name (including surname, if any) : (Initials not allowed) ????????

7)         Mother?s?????????? Full????????????? Name (including??????? surname,??? if???? any)??? : (Initials??????????? not allowed) ?????????????????????????????????????????????????????????????

8)        
If married, Full Name of Spouse (including surname, if any). (Initials not allowed)

9)        
Present Residential Address, including Street No. /Police Station, village and District (with PIN code)? ??

Telephone No. /Mobile No. ??????

10)      Please give the date since residing at the above-mentioned address: ?DD MM YYYY

11)      Permanent Address including street No. / Police Station, Village and District (with PIN Code)

12)      If you have not resided at the address given at COLUMN (9) continuously for the last five year, please furnish the other address (addresses) with duration(s) resided. You should furnish additional Photocopies of this from for each additional place of stay during the last five year. Form may be photocopied, but photograph and signature in original are required on each form.

From????????????? To???????????????????? From????? To ?????

13)      In case of stay abroad particulars of all place where you have resided for more than one year after attaining the age of twenty-one years.

14)      Other Details :

a)       Educational Qualification :

b)       Previous positions held if any along with name and address of employers :

c)       Reason for leaving his employment :

d)       Visible Distinguishing Mark :

15)      Did you earlier operate any Private Security Agency or were its partner, majority shareholder or Director ? If yes then furnish the name, address of the Agency and its license particulars.

16)     
Are you a citizen of India by : Birth / Descent / Registration / Naturalisation : If you have ever possessed any other citizenship, please indicate previous citizenship

17)      Have you at any time been convicted by a court in India for any criminal offence and sentenced to imprisonment ? If so, give name of the court, case number and offence. (Attach copy of Judgement)

18)      Are any criminal proceedings pending against you before a court in India ? If so, give name of court, case number and offence.

19)      Self-Declaration :

The information given by me in this from and enclosures is true and I am solely

(Signature / T.I.* of applicant)

Date : ??????? ?

Place : ?????????????????

20)      Enclosures :

(Signature / T.I.*? of? applicant)

(* Left Hand Thumb Impression if Male and Right Hand Thumb Impression if Female )

FOR OFFICE USE ONLY :

File No. ???????????????????????????????????????????????? ??????????????????????????????????????????????????????????????????????????????Date of issue of C&A Report . ????????????????????????????????????????????? ?(Signature Police Station in Charge)

Name of Police Station ????????????????????????????????????? ?Name of Police District ??????????????????????????????????????????????????? ?

* N.B. Cancel whatever is not applicable.

Form ? II

?(See rule 4)

Form for verification of character and antecedents of Security Guard and Supervisor

3)         Sex (male / female) ????????

4)         Date of Birth

5)         Place of Birth : village / Town District?? State & Country ?

6)         Father?s Full name / legal Guardian?s Full name (including surname, if any) : (Initials not allowed) ????????

7)        
Mother?s full name (including surname, if any) : (Initials not allowed)

8)        
If married, ?Full ?Name ?of ?spouse ?(including ?surname, ?if ?any). ?(initials ?not ?allowed)

9)         Present Residential Address, including Street No. / Police Station, village and District (with Pin code) ???

Telephone No. /Mobile No.? ???????????????????????????????????????????????????????????????????????

10)      Please give the date since residing at the above-mentioned address : DD MM YYYY

11)      Permanent Address including street No. / Police station, Village and District (with PIN Code)

12)      If you have not resident at the address given at COLUMN (9) continuously for the last five year, please furnish the other address (addresses) with duration (s) resided. You should furnished additional photocopies of this form for each additional place of stay during the last five year. Forms may be photocopied, but photograph and signature in original are required on each form.

From??????????????????? To?????????????? From???????? To ????

13)      In case of stay abroad particulars of all places where you have resided for more than one year after attaining the age of twenty-one years

14)      Other Details

(a)       Educational Qualification :

(b)       Previous positions held if any along with name and address of employers :

(c)       Reason for leaving has employment :

(d)       Visible Distinguishing Mark : ???????????????????????????????????????????????????????????????

(e)       Height (Cms) ??????????????????????

15)      Are you working in Central Government/State Govt./PSU / Statutory Bodies Yes / No.

16)      Are you a citizen of India by : Birth / Descent / Registration / Naturalisation : If you have ever possessed any other citizenship, please indicate previous citizenship??????????????????????????????????????????????????? -

17)      Have you at any time been convicted by a court in India for any criminal offence and sentenced to imprisonment ? If so, give name of the court case number and offence. (Attach copy of Judgement)

18)      Are any criminal proceedings pending against you before a court in India ? If so, give name of Court, case number and offence.

19)      Has any court ?issued a? warrant? or? summons for? appearance? or? warrant? for? arrest? or an order ?prohibiting you? departure from India? If so, give? name? of court, case? number and offence.

20)      Self-Declaration :

The information given by me in this form and enclosures is true and I am solely responsible for accuracy.

(Signature / T.I.* of applicant)

(*Left Hand Thumb Impression if Male and Right Hand Thumb Impression if Female)

Date : ??????? ?

Place : ?????????????????

21)      Particulars of Person to be intimated in the event of death or accident : Name ???

Address????????????????????????????????????????????????????????????????????

Mobile/ Tel. No. ??????????????????????????????????????????????????

22)      Enclosures :

(Signature / T.I. * of applicant)

*FOR OFFICE USE ONLY :

File No. ????????????????????????????????????????????????????????? ?????????????????????????????????????????????????????????????????????????????????????????Date of issue of C&A Report ??????????????????????????????????????????????????????????? ?(Signature of Police Station in charge)

Name of Police State ?????????????????????????????????????????????????????? ????????????????????????????????????????Name of Police District? ??????????????????????????????????????????

* N.B. Cancel entries is not applicable.

Form-III

(See rule 4)

CHARACTER AND ANTECEDENT CERTIFICATE

This is to?? certify that Mr./Ms. ?????????? ?Son / Daughter of

??????????????????????????? ??whose particulars are given below has good moral character and reputation and that the applicant has been staying at the following address continuously for the last one year.

Date of Birth :

Place of Birth :

Educational Qualification :

Profession :

Present Address :

Permanent Address :

Issuing Authority

Signature

Name

Designation

Address / Tel. No.

Date of Issue :

Form - IV

(See rule 5)

Training Certificate

Serial number

Name of the Training Agency

Address of the Training Agency

Licence No.

Certified that????? ????????????????????????????????????????????????????????????????????????????????????????? ?son / daughter of??? ????????????????????????????????????????????????????????????????????????????????????????? ?resident of??????? ????????????????????????????????????????????????????????????????????????????????????????? ????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????????has completed the prescribed training for the engagement or employment as a Private Security Guard from???????? till????????????????????? .

His signature is attested below. Signature of the Certificate Holder.

Signature of issuing authority

Designation.

Place of issue :

Date of issue :

Form-V

(See rule 8)

APPLICATION FOR NEW LICENCE / RENEWAL OF LICENCE TO ENGAGE IN THE

BUSINESS OF PRIVATE SECURITY AGENCY

To,

The Controlling Authority,

The undersigned hereby applies for obtaining a license to run the business of operating services in the area of Private Security Agencies.

1)         Full name of the applicant :

2)         Nationality of the applicant

3)         Son wife / daughter of :

4)         Residential Address :

5)         Address, where the applicant Desires to start his Agency :

6)         Name of the Private Security Agency :

7)         Name and addresses of Proprietor, Partner, Majority shareholder, Director, and Chairman of the Agency :

8)         Name and extent of facilities available :

9)         Qualification of staff engaged for imparting instruction :

Name ?:

Age??? :

Designation

10)      Equipments which will be used for Security services

a)       Door framed metal Detector (DFMD)

b)       Hand Held Metal Detector (HHMD)

c)       Mine Detector

d)       Other Detectors

i)????? Wireless ?Telephones

ii)            Alarm Devices

iii)           Armored Vehicles

iv)           Arms.

11)      The particulars of the uniform including color in case the applicant intends to use any uniform for the Private Security Guards and Supervisor of the Agency.

12)      Does the applicant intends to operate in more than one district ? If so the name of the

District 1)????????????? 2) ?????

5) ???????

3)?????????????????????? 4) ???????????????????????

13)      Does the applicant intend to operate in the entire state ?

14)      Does the applicant possesses the training facility in its own or will get it on outsourcing basis ? The name and address of training facility should be furnished

Signature

?

Name of the applicant

Address of the application

Telephone number of the applicant

Date of application

Enclosure :

1)         Copy of current Income Tax clearance Certificate

2)         Affidavit as prescribed in Section 7 Sub-section (2) of the Act

3)         Other enclosures.

Form-VI

(See rule 8)

GOVERNMENT OF KARNATAKA

License to engage in the business of Private Security Agency

Serial No. ???????????? ??????????????????????????

Date? ?????????

Shri.?????????????????????????????????? (name of the applicant) S/o. ?????????????????????????????????????????????????????????????????

R/o???????????????????????????????????????????????????????????????????????? (Full ?Address.)

???????????????????? ? ?is ?granted ?the ?license ?by ?the ?Controlling ?Officer ?for ?the ?State ?of

????????????????????????? ??to ?run ?the business ?of? Private ?Security ?Agency ?in? the ?District ?(s) ?of

State ?of?????? (Strike of ?the ?in ?applicable ?words) ??????????? with ?office ?at

????????????? ?(address of the office) Place of issue ?????? ??????????????

Date of issue ???????????

This license is valid up to ???????????????????

Signature

Name of granting Authority

Designation

Official Address

RENEWAL

(See rule 8)

Date of Renewal????????????????????????????? Date of expiry

1.

2.

3.

4.

Signature

Name of renewing Authority

Designation

Official Address.

Form-VII

(See rule 9)

Form for Appeal

An Appeal under section 14 of ?the Act

Appellant ????????????????

S/o???????????????????? r/o?????????????????????????????????????? Versus

Controlling Authority ???????????

The??????????????? above named appeal to the???????? (State Home Secretary) ??????????????????????????????????????????????? ?form the order of (Controlling Authority) dated???????? day of?????????????????? and against

refusal of license to run Private Security Agency? ?? ??????????????grounds of objection to the order appealed from namely :

1)?????????????????????????????? ?????

2)??????????????????????????????? ????

3)??????????????????????????????? ????

4)?????????????????????????????????? ?

and ?sets ?forth ?the ?following

Enclosed list of documents

Signature

Name and Designation of the Appellant

Date :

Place :

Form - VIII

(See rule 10)

Register of Particulars

(Part-I Management details)

(Part-II Private Security Guard and Supervisor)

(Part III Customers)

(Part IV Duty Roster)