Section 9(4) in Delhi Private Security Agencies (Regulation) Rules, 2009
(4)The Controlling Authority may, after making such inquiries as it consider necessary and obtaining no objection certificate from the concerned police authority, by order in writing, either grant or refuse to grant the same within a period of sixty days from the date of receipt of application with complete particulars and the fees.Provided that where the Controlling Authority does not agree with the no objection certificate from the concerned police authority, he would briefly record the reasons of his disagreement and place the matter before the Government and proceed to grant or refuse to grant the license as per decision of the Government.If the Controlling Authority decided to grant a license it shall be in Form VI. The license shall be valid for a period of 5 years, unless the same is cancelled by the Controlling Authority under sub-section (1) of section 13 of the Act.
