Section 10(3) in Bihar Private Security Agencies Rules, 2011
(3)[ Applications as referred in sub rule 1 shall be submitted to the Controlling Authority, either personally or by registered post, only after pre-registering it, through the web site, as created under rule 3(2). The applications shall accompany an affidavit by the applicant as per section 7(2) of the Act in prescribed Form-XI.] [Substituted by Bihar Notification No. 14-31/2016-10148, dated 24.11.2017 (w.e.f. 22.09.2011).]
