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State of Bihar - Section

Section 13 in Bihar Private Security Agencies Rules, 2011

13. Renewal of L1cence.

- [(1) Every Private Agency shall apply to the Controlling Authority for the renewal of Licence in prescribed Form-V, not less than 45 days before the date of expiry of the validity of licence.] [Substituted by Bihar Notification No. 14-31/2016-10148, dated 24.11.2017 (w.e.f. 22.09.2011).]
(2)The fees chargeable and procedure for renewal of licence shall be same as for the grant thereof.
(3)[. The applicant shall submit an affidavit regarding the correctness of all the information furnished in the application and to abide by the conditions for the licence, in Form-XI along with the application.] [Inserted by Bihar Notification No. 14-31/2016-10148, dated 24.11.2017 (w.e.f. 22.09.2011).]
(4)[] [Renumbered by Bihar Notification No. 14-31/2016-10148, dated 24.11.2017 (w.e.f. 22.09.2011).] The renewal of license shall be for a period of three years.