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State of Rajasthan - Act

Rajasthan Private Security Agencies (Private Security to Cash Transportation Activities) Rules, 2019

RAJASTHAN
India

Rajasthan Private Security Agencies (Private Security to Cash Transportation Activities) Rules, 2019

Rule 0 of 2019

Published in Rajasthan Gazette on 24 December 2019
Commenced on 24 December 2019
[This is the version of this document from 24 December 2019.]

Rajasthan Private Security Agencies (Private Security to Cash Transportation Activities)Rules, 2019 Jaipur. December, 24,2019G.S.R.70 .-In exercise of the powers conferred by section 25 of the Private SecurityAgencies (Regulation) Act, 2005 (Central Act No. 29 of 2005), the State Governmenthereby makes the following rules regulating the manner of providing security by theprivate security agencies to cash transportation activities, namely:-

1. Short title and commencement.- (1) These rules may be called the Rajasthan Private

Security Agencies (Private Security to Cash Transportation Activities) Rules, 2019.

(2)They shall come into force on and from the date of their publication in the OfficialGazette.

2. Definitions.- (1) In these rules, unless the context otherwise requires,-

(a)“Act” means the Private Security Agencies (Regulation) Act, 2005 (Central Act No.

29. of 2005);

(b)“ATM” means the Automatic Teller Machine that dispenses cash or performs otherbanking services when an account holder of any bank inserts a Bank card therein;(c)“Bank card” means credit card or debit card;(d)“cash handling agency”, “cash replenishment agency” or “cash-in-transit agency”means an agency or entity, by whatever name called, engaged in cash transportationactivities;(e)“cash transportation activities” means the physical transfer of cash, such asbanknotes, coins, credit card, debit card or other items of value from one location toanother, and includes loading cash in to, or unloading cash from, an ATM machine;(f)“private security ”or“ private security agency” shall have the same meaning asassigned to it in clause (f) or clause (g) of section 2 of the Act; and(g)“Schedule” means a Schedule appended to these rules.

(2)The words and expressions used herein and not defined in these rules shall have thesame meanings respectively assigned to them in the Act.

3. Private Security for cash transportation activities, etc.- (1) No private security shall

be provided by the private security agency for cash transportation activities unless heholds a license under the Act.

(2)For the purpose of providing private security for cash transportation activities, acontract may be entered into between,-

(a)a private security agency holding a license under the Act and the bank concerned;

(b)a cash handling agency and the bank concerned:

Provided that in case the cash handling agency holds a license as a private securityagency under the provisions of the Act, such cash handling agency may itselfprovide the private security to cash transportation activities in accordance with theprovisions of these rules.

4. Use of specially designed and fabricated cash van.- (1) No private security agency

shall provide private security or private security guards to a Bank or a cash handlingagency for cash transportation activities, unless such activities are carried out in asecured cash van, which complies with the conditions for design and specificationspecified in the First Schedule, owned by it or owned by the Bank or the cash handlingagency, as the case may be.

(2)No taxi or hired vehicle shall be used for cash transportation activities by the privatesecurity agency:Provided that a vehicle which is on long term contract with the private security agencyor Bank or cash handling agency and the vehicle complies with the conditions for designand specification laid down under sub-rule (1) may be used by the private securityagency:Provided further that in case of any remote location where private security agencies arenot present and not serviced by a currency chest, any vehicle at such location may beused as an exception under the strict security control and support of the local police.

5. Requisite number of trained staff per cash van.- (1) The private security agency shall

provide the private security for the cash transportation activities with the requisitenumber of trained staff, directly appointed or engaged by the private security agency, asspecified in sub-rule (2).

(2)Every cash van shall have the following minimum staff, possessing thequalifications and training laid down under section 10 of the Act, on board for everysingle cash transportation activities, namely:-

(i)Driver - one;

(ii)Armed security guards - two; and

(iii)ATM officer or custodian - two.

(3)The cash van shall always be escorted by at least two trained armed security guardson board:Provided that more than two armed security guard may be deputed on a cash vandepending on the amount of cash carried and in accordance with the individualcompany’s insurance guidelines or client contract or terrain of operation.

(4)Where the cash van is a medium motor vehicle, one armed guard shall sit in thefront along with the driver and another in the rear portion of the van and while intransit, loading or unloading, nature's call, tea or lunch break, at least one armedsecurity guard shall remain present with the cash van all the time.

(5)Notwithstanding any other provision in these rules, the ex-serviceman, otherwiseeligible, may preferably be appointed or engaged by the private security agency forproviding security for cash transportation activities.

6. Antecedent check of personnel.- (1) No private security agency shall appoint or engage

or deploy any personnel for the cash transportation activities, unless such personnel hasundergone thorough antecedent check and his proper KYC verification and policeverification is done, before appointing or engaging or deploying them by the agency, inaccordance with the provisions of the Act or any other law for the time being in force.Explanation: For the purposes of this sub-rule, the expression “KYC” means the knowyour customer process of an agency or business identifying and verifying theidentity of its clients or person associated or to be associated with the agency orbusiness.

(2)Every private security agency shall be responsible to comply with the followingchecks before an individual is appointed or engaged to participate in cashtransportation activities, namely:-

(a)police clearance certificate – every individual shall obtain the police clearance

certificate from his local police station before appointment or engagement;

(b)residence verification – the private security agency shall use its own resources to

conduct a physical verification of the residential address of every individual,including general conduct check and the individual shall furnish to the securityagency the proof of residential address of at least three years before appointment orengagement for the cash transportation activities;

(c)previous employer check – the private security agency shall use its own resources to

conduct reference check with previous employers of the individual, if any;

(d)Aadhaar verification – each individual appointed or engaged for the cash

transportation activities shall be antecedent verified through Aadhaar number fromthe Unique Identification Authority of India;

(e)credit history check – the private security agency shall conduct a credit history

check of every individual appointed or engaged to ensure that wilfull creditdefaulters are not appointed or engaged for the cash transportation activities;

(f)fidelity insurance – the private security agency shall obtain a fidelity insurance in

respect of every personnel appointed or engaged for the cash transportationactivities.

7. Adequate training and certification of personnel.- The private security agency shall

ensure that every personnel appointed or engaged for cash transportation activities shallbe imparted,-

(a)the training and certified for the security and safe handling of such activities as per

the requirements of training laid down in the Second Schedule; and

(b)the refresher training once in every two years.

8. Live GPS tracking of cash van during operations.- (1) Every cash transportation

activities shall be carried out only in secured cash vans fitted with GPS tracking device.Explanation: For the purposes of this sub-rule, the expression “GPS” means the globalpositioning system which is a space based navigation system that provides location andtime information in all weather conditions, anywhere on or near the Earth where there isan unobstructed line of sight to four or more GPS satellites.

(2)The private security agency shall ensure that each cash van shall be monitored at alltimes during cash transportation activities through a redundant communicationsprotocol.

9. Guideline for maximum cash carrying limit in a single cash van.- (1) The private

security agency involved in cash transportation activities shall ensure that no cash vancarries cash of more than five crores rupees per trip.

(2)The private security agency shall ensure that secured cash van shall be deployed forcarrying cash of more than ten lakh rupees per trip.

10. Specification for private cash vaults used for holding and overnight vaulting of

Bank currency.- The private security agency shall ensure that all cash handling,including counting, sorting, and bundling activities shall be carried out in securedpremises in accordance with the following guidelines, namely:-

(a)Location of private cash vault premises – the premises used for cash handling

activities shall be located to ensure safety of activities/ operations, including areas closerto bank’s cash withdrawal centre or police station and secluded areas with poorconnectivity be avoided;

(b)Design of premises – the premises shall be designed to include two physically

independent areas, one for general office purpose and other for secured cash processingand handling activities and it shall accommodate space for cash deposit, collection,sorting, counting and delivery and dispatch of cash on secured cash vans;

(c)Cash vault – a secured area shall be designed to store cash to meet with the

requirement of the Reserve Bank of India specified for cash vaults in accordance withthe following specifications, namely:-

(i)in smaller cities with limited overnight vaulting requirements of less than ten crore

rupees, a strong room with defender safes;

(ii)at operation centres with overnight vaulting requirements between ten to one

hundred crore rupees, vaulting facility as per the norms of the Reserve Bank of Indiaspecified for C Class vaults;

(iii)at large operation centres with overnight vaulting requirements of more than one

hundred crore rupees, increased vaulting facility in consultation with the concernedBank; and

(iv)all overnight vaulting facilities shall have provision to store currency of multiple

Banks in separate and exclusive bins;

(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 fire fighting systems,

smoke detection systems, emergency lighting, control room for monitoring themovement 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, plug-out

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.Explanation: For the purposes of this rule, the expression “CCTV” means the closedcircuit television which is a self-contained surveillance system comprising cameras,recorders and displays for monitoring activities in a store or company.

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, physically

separated and locked from the passenger compartment unit;

(c)Cash compartment security.-

(i)The cash compartment should be inaccessible from outside the van unless operated

internally 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 proper

visibility, operational feasibility and CCTV surveillance;

(iii)all windows and wind screen shall have wire mesh protection of not more than one

square 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 other

occupants.

(d)Cash box security.- Each of the cash boxes shall be secured to the floor with

separate 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 days

recording 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 motorised

siren.

(iii)The cash van shall be equipped with hooter, fire extinguishers and emergency

lights 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 be

test 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 during

restrictions 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.

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