Section 3(2) in Chhattisgarh Private Placement Agencies (Regulation) Rules, 2014
(2)Every application referred to in sub-rule (1) shall be submitted along with fee, in the form of crossed bank draft/demand draft or banker's cheque payable to the Controlling Authority, as under : -(a)If the Private Placement Agency is operating in one district, then agency has to furnish fee of rupees five thousand along with bank guarantee of rupees one lakh;(b)If the Private Placement Agency is operating in more than one district but not exceeding five districts, then agency has to furnish fee of rupees five thousand along with bank guarantee of rupees one lakh;(c)If Private Placement Agency is operating in the whole of the state, then the agency has to furnish fee of rupees twenty five thousand along with bank guarantee of rupees one lakh;
