Section 7(5) in The Private Security Agencies (Regulation) Act, 2005
(5)A licence granted under this section—(a)shall be valid for a period of five years unless the same is cancelled under sub-section (1) of section 13;(b)may be renewed from time to time after the expiry of five years, for a further period of five years on payment of such fee as may be prescribed; and(c)shall be subject to such conditions as may be prescribed.
