Section 3 in Jammu and Kashmir Private Security Agencies (Regulation) Rules, 2016
3. Manner of making application for grant of license.
(1)Every application by an Agency for the grant of a license under sub-section (1) of section 6 of the Act shall be made to the Controlling Authority in the format prescribed in Form V.(2)Every application referred to in sub-rule (1) above shall be accompanied by fee as specified under sub-section (2) of section 6 of the Act, in the form of crossed bank draft or banker's cheque payable to the Controlling Authority, as under :-(a)Rs. 5000/- only, if the Agency is operating in one district ;(b)Rs. 10,000/- only, if the Agency is operating in more than one but up to five districts ;(c)Rs. 20,000/- only, if the Agency is operating in the whole State.(3)Every application referred to in sub-rule (1) above shall be either personally delivered to the Controlling Authority or sent to him by registered post or through a representative :Provided that where an application is delivered personally or through a representative, the Controlling Authority shall, after noting thereon the date of receipt of the application, acknowledge the receipt to the applicant or his representative, as the case may be.
