Section 32 in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Act, 2017
32. Penalty for non-compliance of provisions relating to security and confidentiality of information.
- Whoever shares or publishes the demographic information and record of entitlement of a Bhamashah card holder in contravention of the section 7 shall be punishable with fine which may extend to ten thousand rupees and shall be liable to compensate the person who is adversely affected by such failure.
