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State of Haryana - Section

Section 9 in Haryana Private Security Agencies (Private Security to Cash Transportation Activities) Rules, 2019

9. Guideline for maximum cash carrying limit in a single cash van.

(1)The private security agency involved in cash transportation activities shall ensure that no secured cash van carries cash of more than five crores rupees per trip.
(2)The private security agency shall ensure that secured cash van shall be deployed for carrying cash of more than ten lakh rupees per trip.