Section 7(3) in The Private Security Agencies (Regulation) Act, 2005
(3)Every application under sub-section (1) shall be accompanied by a fee of—(a)rupees five thousand if the private security agency is operating in one district of a State;(b)rupees ten thousand if the agency is operating in more than one but up to five districts of a State; and(c)rupees twenty-five thousand if it is operating in the whole State.
