Section 10 in Bihar Private Security Agencies Rules, 2011
10. Manner of Making Application for Grant of Licence.
(1)Every application by an Agency for the grant of licence under clause (i) of section 7 of the Act, shall be made to the controlling Authority in the format prescribed in Form-V.(2)Every application referred to in sub-rule (i) shall be accompanied by a demand draft or bankers cheque showing the payment of fees as prescribed under clause (3) of section 7, payable to Controlling authority The Home (Special) Department, Bihar, Patna and payable at State Bank of India, Secretariat Branch, Patna.(3)[ Applications as referred in sub rule 1 shall be submitted to the Controlling Authority, either personally or by registered post, only after pre-registering it, through the web site, as created under rule 3(2). The applications shall accompany an affidavit by the applicant as per section 7(2) of the Act in prescribed Form-XI.] [Substituted by Bihar Notification No. 14-31/2016-10148, dated 24.11.2017 (w.e.f. 22.09.2011).](4)On receipt of the application referred in sub-rule(i), the Controlling Authority shall after noting thereon the date of receipt by him of the application, grant an acknowledgement to the applicant.
