Section 3(2) in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Act, 2017
(2)On receipt of the demographic information and record of entitlement of the members of the family under sub-section (1), the Authority shall, after verging the information in such manner, as may be prescribed, enrol the family and assign to the family a unique Bhamashah identification number which is a unique seven hexa-decimal random number.
