Section 10 in Jammu and Kashmir Private Security Agencies (Regulation) Act, 2015
10. Conditions of licence.
- The Government may, by notification, prescribe the conditions for grant of licence under the Act and such conditions shall include requirements as to the training which the licensee is to undergo, details of the person or persons forming the agency, obligation as to the information to be provided from time to time to the controlling authority regarding any change in their address, change of management and also about any criminal charge made against them in the course of their performance of duties of the private security agency or as the case may be, a private security guard employed or engaged by them.
