Section 9 in Jammu and Kashmir Private Security Agencies (Regulation) Rules, 2016
9. Grant of license.
- The Controlling Authority, after receiving an application under sub-rule (1) of rule 3, shall grant a license to the Agency in Form-VI after completing all the formalities and satisfying itself about the suitability of the applicant and also the need for granting the license for the area of operation applied for. This shall be done within a period of sixty days from the date of receipt of the application :Provided that where the Controlling Authority does not agree with the No Objection Certificate from the concerned police authority, he would briefly record the reasons of his disagreement and place the matter before the Government upon the decision of the Government, and the Controlling Authority may proceed to grant or refuse the license, as the case may be.(2)The Controlling Authority may review the continuation or otherwise of license of the Agency which may not have adhered to the conditions of license.(3)The license if granted shall be valid for a period of five years, unless the same is cancelled by the Controlling Authority under sub-section (1) of section 12 of the Act.(4)The Controlling Authority shall not refuse the license unless the applicant has been given a reasonable opportunity of being heard and the grounds on which license is refused shall be recorded in the order.
