Section 12(6) in The Aadhaar (Authentication) Regulations, 2016
(6)After verification of the application, documents, information furnished by the applicant and its eligibility, the Authority may:(a)approve the application for requesting entity or Authentication Service Agency, as the case may be; and(b)enter into appropriate agreements with the entity or agency incorporating the terms and conditions for use by requesting entities of the Authority's authentication facility, or provision of services by ASAs, including damages and disincentives for non-performance of obligations.
