Section 29 in Rajasthan Private Security Agencies (Private Security to Cash Transportation Activities) Rules, 2019
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.
