Section 27(5) in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Rules, 2018
(5)No entity, including a requesting entity, shall retain Bhamashah Identification numbers or any document or database containing Bhamashah Identification numbers for longer than is necessary for the purpose specified to the Bhamashah Identification number holder at the time of obtaining consent.
