Section 28 in The Aadhaar (Authentication) Regulations, 2016
28. Access by Aadhaar number holder.
(1)An Aadhaar number holder shall have the right to access his authentication records subject to conditions laid down and payment of such fees as prescribed by the Authority by making requests to the Authority within the period of retention of such records before they are archived.(2)The Authority may provide mechanisms such as online portal or mobile application or designated contact centers for Aadhaar number holders to obtain their digitally signed authentication records within the period of retention of such records before they are archived as specified in these regulations.(3)The Authority may provide digitally signed e-KYC data to the Aadhaar number holder through biometric or OTP authentication, subject to payment of such fees and processes as specified by the Authority,(4)The authentication records and e-KYC data shall not be shared with any person or entity:(a)other than with the Aadhaar number holder to whom the records or e-KYC data relate in accordance with the verification procedure specified. Aadhaar number holder may share their digitally signed authentication records and e-KYC data with other entities which shall not further share with any other agencies without obtaining consent of the Aadhaar holder every time before such sharing.(b)except in accordance with the Act.
