Section 25 in The Aadhaar (Authentication) Regulations, 2016
25. Liability and action in case of default.
(1)Where any requesting entity or an ASA appointed under the Act,(a)fails to comply with any of the processes, procedures, standards, specifications or directions issued by the Authority, from time to time;(b)is in breach of its obligations under the Act and these regulations;(c)uses the Aadhaar authentication facilities for any purpose other than those specified in the application for appointment as requesting entity or ASA,(d)fails to furnish any information required by the Authority for the purpose of these regulations; or(e)fails to cooperate in any inspection or investigation or enquiry or audit conducted by the Authority, the Authority may, without prejudice to any other action which may be taken under the Act, take such steps to impose disincentives on the requesting entity or an ASA for contravention of the provisions of the Act, rules and regulations there under, including suspension of activities of such entity or agency, or other steps as may be more specifically provided for in the agreement entered into by such entities with the Authority:Provided that the entity or agency shall be given the opportunity of being heard before the termination of appointment and discontinuance of its operations relating to Aadhaar authentication.(2)Any such action referred to in sub-regulation (1) may also be taken against any entity or agency with which an AUA has shared its license key for Yes/ No authentication and any entity with which a KUA has shared e- KYC data.(3)Upon termination of appointment by the Authority, the requesting entity or the ASA shall, forthwith, cease to use the Aadhaar name and logo for any purposes, and in any form, whatsoever, and may be required to satisfy the Authority of necessary aspects of closure, including those enumerated in regulation 23(2).
