Section 3 in Aadhaar (Pricing of Aadhaar Authentication Services) Regulations, 2019
3. Discontinuation of authentication and e-KYC services.
(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.(2)In case a requesting entity does not wish to pay authentication transaction charges, it shall discontinue the use of Aadhaar authentication services and intimate its decision to the UIDAI immediately, and it shall surrender its access to the authentication facilities as per Regulation 23 of the Aadhaar (Authentication) Regulations, 2016. However, the transaction charges as applicable till the date of deactivation of access to authentication services shall have to be paid.
