Section 6(2) in Jammu and Kashmir Private Security Agencies (Regulation) Act, 2015
(2)Every application under sub-section (1) shall be accompanied by-(a)an affidavit in relation to the provisions of section 5 ; (b) an undertaking to ensure the availability of training facilities for its private security guards and supervisors required under sub-section (2) of section 8 ;(c)information about fulfillment of conditions laid down under section 10 ;(d)information regarding cases registered in a police station or pending in a court of law involving the applicant ; and(e)a fee of rupees-(i)five thousand, if the private security agency is operating in one district of the State ;(ii)ten thousand, if the agency is operating in more than one but up to five districts of the State ; and(iii)twenty thousand, if it is operating in the whole State.
