Section 14 in Bihar Private Security Agencies Rules, 2011
14. Condition for Renewal of Licence.
- The renewal of the licence will be granted subject to the following conditions:-(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 training for its private security guards and supervisors required under subsection (2) of Section-5 of the Act.(iii)The applicant continues to adhere to the licence conditions.(iv)The Police have no objection to the renewal of the licence to the applicant.(2)[] [Renumbered '(v)' by Bihar Notification No. 14-31/2016-10148, dated 24.11.2017 (w.e.f. 22.09.2011).] The form for application of renewal of licence will be same as the form for the application for original licence.(3)[. The Controlling Authority shall renew the license, after being satisfied with the application, compliance of the conditions of renewal by the applicant and the affidavit mentioned in Rule 13(3).] [Inserted by Bihar Notification No. 14-31/2016-10148, dated 24.11.2017 (w.e.f. 22.09.2011).]
