Section 12 in Rajasthan private Security Agencies (Regulation) Rules, 2006
12. Renewal of license.
(1)Every Agency shall apply to the Controlling Authority for renewal of the licence in Form VIII at least 45 days before the expiry of its validity as specified in sub-section (1) of section 8 of the Act.(2)Every application for renewal of license shall be accompanied by:-(a)a demand draft or banker's cheque showing the payment of fees as per sub-section (3) of section 7, payable to the Controlling Authority.(b)Particulars of the applicant in form II from verification of his antecedents.(c)Affidavit of the applicant in for III.
