Section 11(3) in Haryana Private Security Agencies (Private Security to Cash Transportation Activities) Rules, 2019
(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 notified by the Central Government as Left Wing Extremism (LWE) affected areas.The First Schedule[See rule 4 (1) ]Design and Specification For Secured Cash Van(a)Make. - The secured 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 shall be inaccessible from outside the van unless operated internally through manual or electronic lock and cash compartment is specially reinforced 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 inches diameter 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 separate keys 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 secured 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 secured 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(a)]Training For Personnel Appointed or Engaged In Cash Transportation 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, 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 shall be provided to the guards. Gun shall be test fired at least once in two years. Gun cartridges shall be replaced once in 02 years. Gun shall be checked and certified by a Government approved armourer ;(ii)Documents - gun license, 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 organizational procedures. -(i)Antecedent check procedure;(ii)The Provident Funds Act, 1925 (Central Act, 19 of 1925) and benefits;(iii)The Minimum Wages Act, 1948 (Central Act, 11 of 1948) and benefits;(iv)The Employees State Insurance Act, 1948 (Central Act, 34 of 1948) and benefits;(v)Leave entitlement and application procedure ;(vi)Other company rules;(vii)Obligations as employee.
