The Private Security Agencies (Regulation) Act, 2005

[Act No. 29 of 2005]

[23rd June, 2005.]

Contents
Sections	Particulars
Title	The Private Security Agencies (Regulation) Act
Sections
1.	Short title, extent and commencement
2.	Definitions
3.	Appointment of Controlling Authority
4.	Persons or Private Security Agency not to engage or provide private security guard without licence
5.	Eligibility for licence
6.	Persons not eligible for licence
7.	Application for grant of licence
8.	Renewal of licence
9.	Conditions for commencement of operation and engagement of supervisors
10.	Eligibility to be a private security guard
11.	Conditions of licence
12.	Licence to be exhibited
13.	Cancellation and suspension of licence
14.	Appeals
15.	Register to be maintained by a private security agency
16.	Inspection of licence, etc
17.	Issue of photo identity card
18.	Disclosure of information to unauthorised person
19.	Delegation
20.	Punishment for contravention of certain provisions
21.	Penalty for unauthorised use of certain uniforms
22.	Offences by companies
23.	Indemnity
24.	Framing of model rules for adoption by States
25.	Power of State Government to make rules
The Schedule	[See Section 13(1) (J)]