Section 27(3) in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Rules, 2018
(3)Without prejudice to sub-rules (1) and (2), no entity, including a requesting entity, which is in possession of the Bhamashah Identification number of an Bhamashah Identification number holder, shall make public any database or record containing the Bhamashah Identification numbers of individuals, unless the Bhamashah Identification numbers have been redacted or blacked out through appropriate means, both in print and electronic form.
