Section 8 in West Bengal Private Security Agencies (Regulation) Rules, 2007
8. Manner of making application for grant of licence
. (1) Every application under sub-section (1) of section 7 of the Act, shall be made to the Controlling Authority in the format prescribed in Form V.(2)Every application referred to in sub-rule (1) shall be accompanied by receipted challan in T.R. Form under head of Account "018-Fees under the Private Security Agencies (Regulation) Act, 2005, for regulating the functioning of Security Agencies" with detailed heads "13-Licence Fees" and "16-Other Fees" sub-ordinate to the Receipt Head of Account "0070-Other Administrative Services-60-Other Services-800-Other Receipts including Census" showing the payment of fees as prescribed under sub-section (3) of section 7 of the Act.(3)Every application referred to in sub-rule (1) shall be either personally delivered to the Controlling Authority or sent to him by registered post.(4)On receipt of the application referred to in sub-rule (1), the Controlling Authority shall after noting thereon the date of receipt by him of the application, grant an acknowledgement to the applicant.
