(a)Grant of Licence and Conditions(1)The application for grant of a licence to a private security agency shall be made to the controlling authority in the format prescribed in Form V.(2)The application shall be accompanied with the prescribed fee in shape of crossed bank draft/demand draft or banker's Cheque payable to the controlling authority of the state concerned where the application is being made. The fee for grant of licence is same as in sub-section (3) of Section 7 of the Act.(3)Condition for grant of licence. - (i) The Licencee shall successfully undergo 6 days training relating to the private security services as prescribed by the Controlling Authority at Andhra Pradesh Police Academy, Hyderabad (Annexure-III) within the time frame fixed by it.(ii)The Licencee shall intimate the name, parentage/ date of birth, permanent address, address for correspondence and the principle profession of each person forming the Agency within fifteen days of receipt of the Licence to the Controlling Authority.(iii)Licencee shall inform the Controlling Authority regarding any change in the address of persons forming the Agency, change of management within seven days of such change.(iv)The Licencee shall immediately intimate to the Controlling Authority about any criminal charge framed against the persons forming the Agency or against the private security guard ore supervisor engaged or employed by the Agency, in course of their performance of duties as private security agency. A copy of such communication shall also be sent to the officer in charge of the police station where the person charged against resides.(v)Every Licencee shall abide by the requirements of physical standards for the private security guards and their training as prescribed in these rules as the condition on which the Licence is granted.(vi)Save as provided in these rules, the fees paid for the grant of Licence shall be non-refundable.(vii)The Licencee shall not pay less than the minimum wages to the guards/ supervisors as envisaged in the Minimum wages Act and shall abide by all other relevant provision of the various labour laws with regard to P.F, GLI, gratuity etc., for which the guards/ supervisors are entitled. Failure to fulfil such statutory obligation, would entail cancellation of Licencee after due enquiry.(4)The controlling authority shall grant a Licence to the security agency in the format annexed as Form VI after completing all the formalities and satisfying itself. The Controlling Authority may refuse granting of above licence in case any of the prescribed conditions are not satisfied and shall inform the concerned in writing.(b)Renewal of Licence and conditions(1)Every Agency shall apply in Form v(a) to the Controlling Authority for renewal of the Licence.(2)The fees chargeable for the renewal of the Licence shall be 50% of the fee paid for the grant of Licence. However fee for grant of Licence and renewal of Licence can be revised by the Government from time to time.(3)The form for application of renewal of Licence will be renewed subject to the following conditions:-(4)Conditions for renewal of licence:-The Licence will be renewed subject to the following conditions:(i)The applicant continues to maintain his principle place of business in the jurisdiction of the controlling authority(ii)The applicant continues to ensure the availability of the training for its private security guards and supervisors required under sub-section (2) of Section 9 of the Act.(iii)The applicant continues to adhere to conditions of the Licence.(iv)The police have no objection to the renewal of the Licence to the applicant.(v)The applicant's failure to fulfill the statutory obligation of payment of eligible wages etc. to the security guards/supervisors will entail cancellation of licence.(5)The controlling authority shall renew a Licence to the security agency in the same format as for grant of licence (Form VI).
