Section 6 in Jammu and Kashmir Private Security Agencies (Regulation) Act, 2015
6. Application for grant of licence.
(1)An application for grant of licence to a private security agency shall be made to the controlling authority in such form as may be prescribed.(2)Every application under sub-section (1) shall be accompanied by-(a)an affidavit in relation to the provisions of section 5 ; (b) an undertaking to ensure the availability of training facilities for its private security guards and supervisors required under sub-section (2) of section 8 ;(c)information about fulfillment of conditions laid down under section 10 ;(d)information regarding cases registered in a police station or pending in a court of law involving the applicant ; and(e)a fee of rupees-(i)five thousand, if the private security agency is operating in one district of the State ;(ii)ten thousand, if the agency is operating in more than one but up to five districts of the State ; and(iii)twenty thousand, if it is operating in the whole State.(3)On receipt of an application under sub-section (1), the controlling authority may, after making such inquiries as it considers necessary and obtaining no objection certificate from the concerned police authority, by order in writing, either grant a licence or refuse to grant the same within a period of sixty days from the date of receipt of application with complete particulars and the prescribed fee :Provided that no order of refusal shall be made unless-(a)the applicant has been given a reasonable opportunity of being heard ; and(b)the grounds on which licence is refused are mentioned in the order.(4)A licence granted under this section-(a)shall be valid for a period of three years unless the same is cancelled under sub-section (1) of section 12 ;(b)may be renewed from time to time after the expiry of three years, for a further period of three years on payment of such fee as may be prescribed but which shall not be less than the fees specified under clause (e) of sub-section (2) of section 6 ; and(c)shall be subject to such conditions as may be prescribed.
