Section 10(d) in Haryana Private Security Agencies (Private Security to Cash Transportation Activities) Rules, 2019
(d)Security of cash vault - the private security agency shall ensure the following security aspects at its cash vault used for secured handling of cash on behalf of the Bank, namely: -(i)adequate number of armed private security guards are deputed round the clock;(ii)premises is under 24x7 electronic surveillance and monitoring;(iii)cash vault is provided with CCTV system with adequate number of cameras having at least ninety days recording facility;(iv)the activities at cash vault is undertaken under dual custody basis;(v)the main cash vault area complies with all safety norms, like firefighting systems, smoke detection systems, emergency lighting, control room for monitoring the movement of vehicles, auto-dialer and burglar security systems;(vi)security alarm with GSM based auto dialer, fire and magnetic sensor are installed;(vii)the loading and unloading area of cash is covered by night vision CCTV cameras;(viii)electric power supply inside the cash vault is provided through plug-in, plugout system;(ix)carrying of naked light inside the cash vault is strictly prohibited and dry battery operated torches or emergency lights are used inside strong rooms;(x)emergency lighting with the help of inverter shall always be available to the security staff; and(xi)cash processing and vault areas shall have restricted and controlled access, preferably through interlocking systems and frisking.
