Section 2 in Haryana Private Security Agencies (Private Security to Cash Transportation Activities) Rules, 2019
2. Definitions.
(1)In these rules, unless the context otherwise requires, -(a)"Act" means the Private Security Agencies (Regulation) Act, 2005 (Central Act 29 of 2005);(b)"ATM" means the automatic teller machine that dispenses cash or performs other banking services when an account holder of any bank inserts a Bank card therein;Explanation. - For the purposes of this clause, "Bank card" includes credit card or debit card;(c)"cash handling agency", "cash replenishment agency" or "cash-in-transit agency" means an agency or entity, by whatever name called, engages in cash transportation activities;(d)"cash transportation activities" means the physical transfer of cash, such as bank notes, coins, credit card, debit card or other items of value from one location to another, and includes loading cash in to, or unloading cash from, an ATM machine;(e)"private security" or "private security agency" shall have the same meaning as assigned to it in clause (f) or clause (g) of section 2 of the Act;(f)"Schedule" means a Schedule appended to these rules.(2)Wards and expressions not defined in the rules, shall have the same meaning as assigned to it under the Act.
