Section 39 in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Rules, 2018
39. Consent of the Bhamashah Identification number holder.
(1)After communicating the information in accordance with rule 38, a requesting entity or a person shall obtain the consent of the Bhamashah Identification number holder for the authentication.(2)A requesting entity or a person shall obtain the consent referred to in sub-rule (1) above in physical or preferably in electronic form and maintain logs or records of the consent obtained in the manner and form as may be specified by the Authority for this purpose.
