Section 3 in Rajasthan private Security Agencies (Regulation) Rules, 2006
3. Manner of making application for grant of license.
(1)Every application by an Agency for the grant of a license, shall be made to the Controlling Authority in Form I in triplicate.(2)Every application referred to in sub-rule (1) shall be accompanied by -(a)a demand draft or banker's cheque showing the payment of fees as per sub-section (3) of section 7 of the Act, payable to the Controlling Authority.(b)particulars of the applicant in Form II, for verification of his antecedents.(c)affidavit of the application in Form III.Note. - If the applicant is a company, a firm or an association of persons, particulars and affidavit in Form II and III shall be submitted for every proprietor or majority of share holder or partner or director of the company.(3)Every application referred to in sub-rule (1), shall be either personally delivered to the Controlling Authority or sent to him by registered post.(4)On receipt of the application referred to in sub-rule (1), the Controlling Authority shall after noting thereon the date of receipt by him of the application, grant an Acknowledgement to the applicant.
