Section 11 in West Bengal Private Security Agencies (Regulation) Rules, 2007
11. Conditions for the renewal of licence
. The renewal of the licence under section 8 of the Act will be granted subject to the following conditions :(i)the applicant continues to maintain his principal place of business in the jurisdiction of the Controlling Authority;(ii)the applicant continues to ensure the availability of the training for its private security guards and supervisors required under sub-section (2) of section 9 of the Act;(iii)the applicant continues to adhere to the conditions of the licence;(iv)the police have no objection to the renewal of the licence to the applicant.(3)The Form for application of renewal of licence shall be in the format prescribed in Form V.
