Section 9 in West Bengal Private Security Agencies (Regulation) Rules, 2007
9. Grant of licence
. (1) The Controlling Authority, after receiving an application under sub-rule (1) of rule 8 of these rules shall grant a licence in Form VI after completing all the formalities and satisfying himself about the suitability of the applicant under the provisions of the Act and also the need for granting the licence for the area of operation applied for.(2)The Controlling Authority either by himself or through the officers authorised by him in this behalf may verify the training and skills imparted to the private security guards and supervisors of any Agency.(3)The Controlling Authority may review the continuation or otherwise of licence of such security agencies which may not have adhered to the conditions of ensuring the required training.
