Section 6(4) in Jammu and Kashmir Private Security Agencies (Regulation) Act, 2015
(4)A licence granted under this section-(a)shall be valid for a period of three years unless the same is cancelled under sub-section (1) of section 12 ;(b)may be renewed from time to time after the expiry of three years, for a further period of three years on payment of such fee as may be prescribed but which shall not be less than the fees specified under clause (e) of sub-section (2) of section 6 ; and(c)shall be subject to such conditions as may be prescribed.
