Section 5 in Chhattisgarh Private Placement Agencies (Regulation) Act, 2013
5. Application for Grant and renewal of Licence.
(1)Every application for grant of Licence under Section 4 shall be in such form and manner as may be prescribed and shall be accompanied by fee of Rupees five thousand and Bank Guarantee of Rupees One lakh.(2)Controlling Authority may make such investigation in respect of the application received under sub-section (1) and in making such investigation the Controlling Authority shall follow such procedure as may be prescribed.(3)A Licence shall be issued on such terms and oh such conditions as may be prescribed.(4)A Licence issued under this Section shall remain valid for a period of five years and may be renewed from time to time on payment of such fees and on such condition as may be prescribed.
