Section 11 in Rajasthan Private Security Agencies (Private Security to Cash Transportation Activities) Rules, 2019
11. Measures for risk mitigation.- (1) The private security agency shall ensure that the
ATM under its security shall be fitted with one time electronic combination locks forreducing the instances of crew pilferage losses and ATM frauds.(2)The cash for loading in to an ATM machine shall be collected from the Bank onprevious day or in the first half of the day so that operations can be concluded before thetime stipulated in sub-rule (3).(3)No cash loading of the ATMs or cash transportation activities shall be done,-(a)after 9 PM in urban areas;(b)after 6 PM in rural areas; and(c)before 9 AM or after 4 PM in the districts or area notified by the state Government.THE FIRST SCHEDULE[See rule 4(1)]DESIGN AND SPECIFICATION FOR SECURED CASH VANS(a)Make.- The cash van shall,-(i)be a Light Commercial Vehicle, with an engine capacity of not less than 2200 CC,preferably turbocharged;(ii)be not more than seven years old;(iii)have tubeless tyres;(iv)have a ground clearance of not less than 190 mm; and(v)accommodate minimum of five passengers.(b)Layout.-The cash van shall have the compartment for storing cash, physicallyseparated and locked from the passenger compartment unit;(c)Cash compartment security.-(i)The cash compartment should be inaccessible from outside the van unless operatedinternally through manual or electronic lock and cash compartment is speciallyreinforced with steel with only one door and grill gate;(ii)the entrance of the cash compartment shall be from the rear side to ensure propervisibility, operational feasibility and CCTV surveillance;(iii)all windows and wind screen shall have wire mesh protection of not more than onesquare inch and each window mesh shall have a circular port-hole of six inchesdiameter for use of weapons;(iv)the panic switches for operating the hooter are available with the driver and otheroccupants.(d)Cash box security.- Each of the cash boxes shall be secured to the floor withseparate chains and have locks that can be opened or locked only by using separatekeys kept with different custodians and cash for each bank shall be carried,preferably, in a separate box with the name of the bank written on it.(e)Other security features.-(i)The cash van shall be provided with a small CCTV system with at least five daysrecording facility and three cameras installed in front, rear and inside of the cabin.(ii)A security alarm with GSM based auto-dialer shall be provided with a motorisedsiren.(iii)The cash van shall be equipped with hooter, fire extinguishers and emergencylights to ensure quick reaction in case of an attack.THE SECOND SCHEDULE[See rule 7(1)(a)]TRAINING FOR PERSONNEL APPOINTED OR ENGAGED IN CASHTRANSPORTATION ACTIVITIES(a)Basics of cash handling and cash transportation activities,-(i)Scope of service(ii)Team composition(iii)Role of driver, armed guard, cash custodian(iv)Functioning of cash vans(v)Contact details of concerned agencies(vi)Threat and risks involved(vii)Reporting procedure(b)Threat and risks,-(i)Criminal and miscreant action(ii)Tailing by vehicle-borne criminals(iii)Specific threats to stationary and moving vehicle(iv)Insider’s threat(v)Fraudulent practices by team members(vi)Loss of life and medical emergency(vii)Road accident and vehicle breakdown(viii)Fire accident(c)Safety and security of cash van,-(i)In-built safety features of the cash van carrying cash and valuables(ii)Cash boxed for carrying cash and valuables(iii)Locking and security systems(iv)Weapon and ammunition(v)Communication equipment(vi)Global Positioning System(vii)Fire extinguishers(viii)Distress alarm(ix)First-aid kit(d)Agencies,-(i)Controlling Authority under the Private Security Agencies (Regulation) Act, 2005(Central Act No.29 of 2005)(ii)Police station, PCR vans, police helpline(iii)Controlling supervisor and operations manager(iv)Concerned Bank representative(v)Ambulance and hospital services(e)Weapons, ammunition and documents,-(i)Minimum 12 bore DBBL shot gun should be provided to the guards. Gun must betest fired at least once in two years. Gun cartridges must be replaced once in 02 years.Gun must be checked and certified by a Government approved armourer(ii)Documents – gun licence, identity card and permission to carry weapon duringrestrictions imposed by authorities(iii)Real weapons carried by miscreants(iv)Other objects which can be used as weapon by miscreants(f)Emergency and incident response,-(i)Distress alarm procedure(ii)Seeking help from concerned agencies(iii)Use of weapon to deter and resist criminals and miscreants(iv)Ensure safety of team members and consignment(v)Disengage from situation and drive vehicle to safety(vi)Evacuation of the injured(g)Other internal organisational procedures,-(i)Antecedent check procedure(ii)The Provident Funds Act, 1925 (Central Act No. 19 of 1925) and benefits(iii)The Minimum Wages Act, 1948 (Central Act No.11 of 1948) and benefits(iv)The Employees State Insurance Act, 1948 (Central Act No.34 of 1948) and benefits(v)Leave entitlement and application procedure(vi)Other company rules(vii)Obligations as employee[F.No. 33(5)Home-9/2005 part]By the order and in the name of Governor,Rajeeva Swarup,Additional Chief Secretary to the Government.
