Section 4(1) in Haryana Private Security Agencies (Private Security to Cash Transportation Activities) Rules, 2019
(1)No private security agency shall provide private security or private security guards to a Bank or a cash handling agency for cash transportation activities, unless such activities are carried out in a secured cash van, which complies with the conditions for design and specification specified in the First Schedule, owned by it or owned by the Bank or the cash handling agency, as the case may be.
