Section 27(4) in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Rules, 2018
(4)No entity, including a requesting entity, shall require an individual to transmit his Bhamashah Identification number over the Internet unless such transmission is secure and the Bhamashah Identification number is transmitted in encrypted form except where transmission is required for correction of errors or redressal of grievances.
