Section 3(1) in Aadhaar (Pricing of Aadhaar Authentication Services) Regulations, 2019
(1)If an existing requesting entity [except those exempt under Regulations 2(2) and 2(3) above], continues to use Aadhaar authentication services beyond the date of publication of these Regulations, it shall be deemed to have agreed to the specified authentication charges. The entities shall be required to deposit the authentication transaction charges within 15 days of issuance of the concerned invoice based on the usage. The delay in payment beyond 15 days shall attract interest compounded @ 1.5% per month and discontinuation of authentication and e-KYC services.
