Section 10 in Haryana Private Security Agencies (Private Security to Cash Transportation Activities) Rules, 2019
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 secured premises 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 closer to bank's cash withdrawal centre or police station and secluded areas with poor connectivity 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 processing and 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 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;(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 firefighting systems, smoke detection systems, emergency lighting, control room for monitoring the movement 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, plugout 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 closed circuit television which is a self-contained surveillance system comprising cameras, recorders and displays for monitoring activities in a store or company.
