LexSection 16 — Inspection of licence, etc.
The Private Security Agencies (Regulation) Act, 2005
The Controlling Authority or any other officer authorised by it in this behalf may at any reasonable time, enter the premises of the private security agency and inspect and examine the place of business, the records, accounts and other documents connected with the licence and may take copy of any document.Open in Lexace · Ask the AI about this section