Section 15(2) in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Rules, 2018
(2)Upon deactivation, benefits and services that are provided to the Bhamashah Identification number holder family shall be discontinued temporarily till such time the Bhamashah Identification number holder family updates or rectifies the information, owing to which its Bhamashah Identification number has been deactivated by the Authority.
