Section 33 in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Act, 2017
33. Penalty for unauthorised use by requesting entity.
- Whoever, being a requesting entity, uses the identity information of an individual in contravention of section 8 shall be punishable with fine which may extend to ten thousand rupees and shall be liable to compensate the person who is adversely affected by such contravention.
