Section 26 in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Rules, 2018
26. Responsibility of any agency or entity' other than requesting entity with respect to Bhamashah Identification number.
(1)Any individual, agency or entity which collects Bhamashah Identification number or any document containing the Bhamashah Identification number shall, -(a)collect, store and use the Bhamashah Identification number for a lawful purpose;(b)inform the Bhamashah Identification number holder the following details, namely:-(i)the purpose for which the information is collected;(ii)whether submission of Bhamashah Identification number or proof of Bhamashah for such purpose is mandatory or voluntary, and if mandatory, the legal provision mandating it;(iii)alternatives to submission of Bhamashah Identification number or the document containing Bhamashah Identification number, if any;(c)obtain consent of the Bhamashah Identification number holder to the collection, storage and use of his Bhamashah Identification number for the specified purposes.(2)Such individual, agency or entity shall not use the Bhamashah Identification number for any purpose other than those specified to the Bhamashah Identification number holder at the time of obtaining his consent.(3)Such individual, agency or entity shall not share the Bhamashah Identification number with any person without the consent of the Bhamashah Identification number holder.
