Section 3(2) in Delhi Private Security Agencies (Regulation) Rules, 2009
(2)Every application referred to in sub rule (1) shall be accompanied by fee as specified under sub-section (3) of section 7 of the Act, in the form of crossed bank draft/demand draft or banker's cheque payable to the Controlling Authority, as under:-(a)Rupees five thousand only, if the private security agency is operating in one district;(b)Rupees ten thousand only, if the agency is operating in more than one but upto five districts;(c)Rupees twenty five thousand only, if it is operating in the whole of National Capital Territory of Delhi.
