Section 10 in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Act, 2017
10. Delivery of Services.
(1)The State Government may, for the purpose of establishing identity of a family or any of its members, as a condition for receipt of the public welfare benefit and services,notify the list of the services under section 7 of Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016 (Central Act No. 18 of 2016) to be delivered through Bhamashah Platform.(2)The Bhamashah number shall be mandatory for receipt of any of the public welfare benefits and services notified under sub-section (1).(3)The Authority shall endeavour to deliver the public welfare benefits and services to the beneficiaries at their doorsteps or at the places nearby to their residences.
