Section 11 in Bihar Private Security Agencies Rules, 2011
11. Grant of Licence.
(1)The controlling Authority, after receiving an application under sub-rule (i) of rule-8 shall grant a licence to the Private Security Agency in Form-VI after completing all the formalities and satisfying itself about [Validity period of the licence will be of 5 years, unless cancelled under the Act and Rules.] [Substituted 'The licence will be valid for 3 years.' by Bihar Notification No. 14-31/2016-10148, dated 24.11.2017 (w.e.f. 22.09.2011).](2)The Controlling Authority either by itself or through its officers may verify the training and skills imparted to the Private Security Guards and supervisors of any Private Security Agency.(3)The Controlling Authority may review the continuation or otherwise of licence of such private security agencies which may not have adhered to the conditions of ensuring the required training.If found in future that the private security Agencies is not adhering to the conditions for grant licence and its continuance, the controlling Authority shall cancel the licence.
