Section 15 in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Act, 2017
15. Proof of Bhamashah number necessary for receipt of Public Welfare Benefits and services.
- The State Government may, for the purpose of establishing identity of a family or its any member, as a condition for receipt of a public welfare benefit and services for which the expenditure is incurred from the Consolidated Fund of the State, require that such family or its such member undergo authentication or furnish proof of possession of Bhamashah number or in the case of a family to whom no Bhamashah number has been. assigned, such family makes an application for enrolment:Provided that if a Bhamashah number is not assigned to a family or its member, they shall be offered alternate and viable means of identification for delivery of the public welfare benefit and services.
