Section 4 in Jammu and Kashmir Private Security Agencies (Regulation) Act, 2015
4. Licence.
(1)No person shall carry on or commence the business of private security agency, unless he holds a licence issued under the Act :Provided that any person carrying on the business of private security agency, immediately before the commencement of the Act, may continue to do so for a period not exceeding six months from the date of such commencement and if he has made an application for such licence within the said period of six months, he may continue it for a further period of three months or till the disposal of such application whichever be earlier.(2)An application for issuance of a licence under the Act shall be considered only after due verification of the character and antecedents of the applicant.
