Section 166 in THE RAJASTHAN JAN-AADHAAR AUTHORITY ACT, 2020
166. राजस्
थान र राज-्र, मार्च1 , 0 0 भाग 4 (क½purpose of establishing identity of an individual as a condition for receipt of public welfarebenefits and services for which the expenditure is incurred from the Consolidated Fund of theState, require that such individual undergo authentication, or furnish proof of possession ofAadhaar number and/or Jan-Aadhaar ID or in the case of an individual to whom no Aadhaarnumber and no Jan-Aadhaar ID has been assigned, such individual makes an application forenrolment:Provided that till such time an Aadhaar number and/or Jan-Aadhaar ID is not assignedto an individual, the individual shall be offered alternate and viable means of identificationfor delivery of public welfare benefits and services.
