Section 10 in Jammu and Kashmir Private Security Agencies (Regulation) Rules, 2016
10. Conditions for grant of license.
(1)The licensee shall successfully undergo training relating to the private security service as notified by the Government within the time frame fixed by it.(2)The licensee shall inform the Controlling Authority regarding any change in the address of persons forming the Agency and change of management within seven days of such change.(3)The licensee shall immediately intimate the Controlling Authority about any criminal charge framed against the persons forming the Agency or against the guard engaged or employed by the Agency, in the course of their performance of duties as Agency. A copy of such communication shall also be sent to the officer incharge of the police station where the person charged against resides.(4)Every licensee shall abide by the requirements of physical standards for the guards and their training as prescribed in these rules.(5)Save as provided in these rules, the fees paid for the grant of license shall be non-refundable.
