Section 5(2) in Jammu and Kashmir Private Security Agencies (Regulation) Act, 2015
(2)A company, firm or association of persons shall not be entitled for a licence under the Act, unless-(a)it is registered in the State of Jammu and Kashmir under the law in force in the State for such registration ; and(b)its proprietor or majority of its shareholders or partner or its director is (are) permanent resident(s) of the State.
