Section 8 in The Orissa Private Security Agencies Rules, 2009
8. Manner of making application for grant of licence.
(1)Every application by an Agency for grant of a licence shall be made in the format prescribed in Form-V.(2)Every application referred to in Sub-rule (1) shall be accompanied by a non-refundable demand draft or Bankers' cheque showing the payment of fees as specified under clause (3) of Section 7 of the act, payable to the Controlling Authority where the application is being made.(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 there on the date of receipt of the application,grant an acknowledgement to the applicant.
