Section 12(1) in Jammu and Kashmir Private Security Agencies (Regulation) Rules, 2016
(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.
