Section 12 in THE RAJASTHAN JAN-AADHAAR AUTHORITY ACT, 2020
12. Sharing of information by a requesting entity.- (1) Identity information and
photograph available with a requesting entity,-(a)shall not be used by the requesting entity for any purpose other than that specifiedfor the Jan-Aadhaar ID holder at the time of submitting the request forauthentication of identity information; and(b)shall not be disclosed further without the prior consent of the Jan-Aadhaar IDholder.(2)A requesting entity may share the authentication logs of a Jan-Aadhaar ID holderwith the Jan-Aadhaar ID holder concerned upon request of the family.
