Section 12 in The Private Security Agencies Central Model Rules, 2006
12. Conditions for renewal of license
.-The renewal of the license will be granted subject to the following conditions:--(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 private security guards and superiors required under sub-section (2) of section 5 of the Act.(iii)The applicant continues to adhere to the license conditions.(iv)The police have no objection to the renewal of the license to the applicant.(3)The form for application of renewal of license will be same as the form for the application for original license.
