Section 9 in Delhi Private Security Agencies (Regulation) Rules, 2009
9. Grant of license.
(1)The Controlling Authority, after receiving a report from the authorized officer on the application received under sub-rule (1) of rule 3, shall grant a license to the private security agency in Form VI after completing all the formalities and satisfying itself about the suitability of the applicant and also the need for granting license for the area of operation applied for:(2)The Controlling Authority either by itself or through its officers including the officer authorized by it 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 license of such security agencies which may not have adhered to the conditions of ensuring the required training.(4)The Controlling Authority may, after making such inquiries as it consider necessary and obtaining no objection certificate from the concerned police authority, by order in writing, either grant or refuse to grant the same within a period of sixty days from the date of receipt of application with complete particulars and the fees.Provided that where the Controlling Authority does not agree with the no objection certificate from the concerned police authority, he would briefly record the reasons of his disagreement and place the matter before the Government and proceed to grant or refuse to grant the license as per decision of the Government.If the Controlling Authority decided to grant a license it shall be in Form VI. The license shall be valid for a period of 5 years, unless the same is cancelled by the Controlling Authority under sub-section (1) of section 13 of the Act.(5)The Controlling Authority shall not refuse the licence unless the applicant has been given a reasonable opportunity of being heard and the ground on which license is refused is mentioned in the order.(6)The Agency shall not use in its name the words like "Indian", "National" or any other such words, which give the impression of any Government patronage.
