Section 12 in Jammu and Kashmir Private Security Agencies (Regulation) Rules, 2016
12. Conditions for renewal of license.
(1)The renewal of the license will be subject to the following conditions, namely :-(i)the applicant continues to maintain his principle place of business in the jurisdiction of the Controlling Authority ;(ii)the applicant continues to ensure the availability of the training for its guards required under sub-section (2) of section 8 of the Act ;(iii)the applicant continues to adhere to the conditions of license ;(iv)the District Police has No Objection to the renewal of the license of the applicant.
