Section 5(1) in Rajasthan private Security Agencies (Regulation) Rules, 2006
(1)The Controlling Authority after completing all the formalities prescribed under Rule 4 and satisfying itself about the suitability of the applicant and also the need for granting the license for the area of operation applied for, may either grant a license in the format prescribed in Form IV or refuse to grant the same within the period of sixty days.
