Section 22 in Jammu and Kashmir Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2018
22. Penalty for disclosing identity information.
- Whoever, intentionally discloses, transmits, copies or otherwise disseminates any identity information collected in the course of enrolment or authentication to any person not authorized under this Act or regulations made thereunder or in contravention of any agreement or arrangement entered into pursuant to the provisions of this Act, shall be punishable with imprisonment for a term which may extend to three years or with a fine which may extend to ten thousand rupees or, in the case of a company, with a fine which may extend to one lakh rupees or with both.
