Section 45(4) in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Rules, 2018
(4)The authentication records and -e-FA/e-MA data shall not be shared with any person or entity-(a)other than with the Bhamashah Identification number holder to whom the records or e-FA/e-MA data relate in accordance with the verification procedure specified. Bhamashah Identification number holder may share their digitally signed or e-signed authentication records and e-FA/e-MA data with other entities which shall not further share with any other agencies without obtaining consent of the Bhamashah Identification number holder every time before such sharing; and(b)except in accordance with the Act.
