Section 3(3) in Jammu and Kashmir Private Security Agencies (Regulation) Rules, 2016
(3)Every application referred to in sub-rule (1) above shall be either personally delivered to the Controlling Authority or sent to him by registered post or through a representative :Provided that where an application is delivered personally or through a representative, the Controlling Authority shall, after noting thereon the date of receipt of the application, acknowledge the receipt to the applicant or his representative, as the case may be.
