Section 12 in Madhya Pradesh Private Security Agencies Rules, 2012
12. Conditions for renewal of licence.
- The licence shall be renewed subject to the following conditions, namely:-(i)the applicant continues to maintain his principal place of business in the jurisdiction of the Controlling Authority;(ii)the applicant continues to ensure the availability of the stipulated training,, for private security guards and supervisors;(iii)the applicant continues to adhere to the licence conditions;(iv)the Controlling Authority has obtained a no objection certificate from the District Superintendent of Police or the Commissioner of Police, as the case may be, of the district where the Agency has its principal place of business:(v)the form for application of renewal of licence will be same as the form for the application for original licence.
