Section 25(1) in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Rules, 2018
(1)Demographic information and record of entitlement available with a requesting entity. -(a)shall not be used by the requesting entity for any purpose other than that specified to the Bhamashah Identification number holder at the time of submitting the request for authentication of identity information; and(b)shall not be disclosed further without the prior consent of the Bhamashah Identification number holder.
