Section 3 in Rajasthan Private Security Agencies (Private Security to Cash Transportation Activities) Rules, 2019
3. Private Security for cash transportation activities, etc.- (1) No private security shall
be provided by the private security agency for cash transportation activities unless heholds a license under the Act.(2)For the purpose of providing private security for cash transportation activities, acontract may be entered into between,-(a)a private security agency holding a license under the Act and the bank concerned;or(b)a cash handling agency and the bank concerned:Provided that in case the cash handling agency holds a license as a private securityagency under the provisions of the Act, such cash handling agency may itselfprovide the private security to cash transportation activities in accordance with theprovisions of these rules.
