Section 13 in Rajasthan private Security Agencies (Regulation) Rules, 2006
13. Conditions for renewal of license.
- The controlling authority shall not renew the licence if:-(i)the principal place of business of the licensee is not in the jurisdiction of the controlling authority;(ii)the licensee has not filed application within time period as specified under subsection (1) of section 8 of the Act;(iii)the application form is not in the prescribed format or is not accompanied by the requisite fees/documents;(iv)the licensee has violated the conditions of license;(v)the District Superintendent of Police has sent adverse report against the licensee;(vi)the Licensee has failed to provide training for its private security guards and supervisors as required under sub-section (2) of section .9 of the Act;Provided that no order of refusal shall be made except after giving the applicant a reasonable opportunity of hearing.
