Section 45(3) in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Rules, 2018
(3)The Authority may provide digitally signed or e-signed e-FA/e-MA data to the Bhamashah Identification number holder through One Time Pin authentication or Aadhaar based authentication as per sub-clause (ii) of clause (b) of sub-rule (2) of rule 37, subject to payment of such fees and processes as specified by the Authority,
