Section 3 in Chhattisgarh Private Placement Agencies (Regulation) Rules, 2014
3. Manner of making application for grant and renewal of license.
(1)Every application by an Agency for the grant of a license under sub-section (1) of Section 5 of the Act shall be made to the Controlling Authority in Form-I.(2)Every application referred to in sub-rule (1) shall be submitted along with fee, in the form of crossed bank draft/demand draft or banker's cheque payable to the Controlling Authority, as under : -(a)If the Private Placement Agency is operating in one district, then agency has to furnish fee of rupees five thousand along with bank guarantee of rupees one lakh;(b)If the Private Placement Agency is operating in more than one district but not exceeding five districts, then agency has to furnish fee of rupees five thousand along with bank guarantee of rupees one lakh;(c)If Private Placement Agency is operating in the whole of the state, then the agency has to furnish fee of rupees twenty five thousand along with bank guarantee of rupees one lakh;(3)Every application referred to in sub-rule (1) shall be either delivered personally to the Controlling Authority or through a representative.(4)On receipt of the application referred to in sub-rule (1), the Controlling Authority shall after noting the date of receipt of the application, provide an acknowledgment to the applicant.
