Section 3 in Delhi Private Security Agencies (Regulation) Rules, 2009
3. Manner of making application for grant of license.
(1)Every application by an Agency for the grant of a license under sub-section (1) of section 7 of the Act, shall be made to the Controlling Authority prescribed in Form- V.(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.(3)Every application referred to in sub-rule (1) shall be either personally delivered to the Controlling Authority or sent to him by a representative.(4)On receipt of the application referred to in sub-rule (1), the Controlling Authority shall after noting thereon the date of receipt of the application, grant an acknowledgement to the applicant.
