Section 2 in Bihar Private Security Agencies Rules, 2011
2. Definition.
- In these Rules, unless the context otherwise requires :-(a)"Act" means the Private Security Agencies (Regulation) Act, 2005.(b)"Agency" means the Private Security Agency;(c)"Controlling Authority" means, the controlling Authority so declared under the Act;(d)"Form" means a form appended to these Rules;(e)"Licence" means a licence granted under the Act;(f)Words and expressions not defined in these rules but defined in the Act, shall have the same meaning respectively assigned to them in the Act.
