Section 5 in Rajasthan private Security Agencies (Regulation) Rules, 2006
5. Grant of license.
(1)The Controlling Authority after completing all the formalities prescribed under Rule 4 and satisfying itself about the suitability of the applicant and also the need for granting the license for the area of operation applied for, may either grant a license in the format prescribed in Form IV or refuse to grant the same within the period of sixty days.(2)No license shall be granted without 'No Objection Certificate' from District Superintendent of Police.
