Section 12 in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Rules, 2018
12. Delivery of Bhamashah Cards.
(1)Upon generation of the Bhamashah Identification Number under rule 11, the family concerned shall be issued a Bhamashah card in Form-III.(2)The Authority may also issue an Additional Bhamashah Card in Form-IV to any individual member of a Bhamashah Identification Number holder family, upon receipt of an application in writing in this behalf from the individual member along with such fees as may be specified by the Authority, from time to time.(3)The Authority shall arrange for the dispatch of the Bhamashah Card or the Additional Bhamashah Card, as the case may be, in physical form, by registered post or speed post or through any other mode as the Authority may deem fit, as well as by communication thereof in electronic form to the family or the individual member which shall be made available for download through the official website of the Authority or through SMS on the registered mobile phone numbers.(4)All agencies as may be engaged by the Authority for printing, dispatch, and other functions related to delivery of Bhamashah cards to families shall comply with the applicable processes.
