Section 10(c) in Haryana Private Security Agencies (Private Security to Cash Transportation Activities) Rules, 2019
(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 with the 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 India specified 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 concerned Bank; and(iv)all overnight vaulting facilities shall have provision to store currency of multiple Banks in separate and exclusive bins;
