Section 6(1) in Haryana Private Security Agencies (Private Security to Cash Transportation Activities) Rules, 2019
(1)No private security agency shall appoint or engage or deploy any personnel for the cash transportation activities, unless such personnel has undergone thorough antecedent check and his proper KYC verification and police verification is done, before appointing or engaging or deploying him by the agency, in accordance 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 know your customer process of an agency or business identifying and verifying the identity of its clients or person associated or to be associated with the agency or business.
