Section 8A in The Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016
8A. [ Offline verification of an Aadhaar number. [Inserted by Act No. 14 of 2019, dated 23.7.2019.]
(1)Every offline verification of an Aadhaar number holder shall be performed in accordance with the provisions of this section.(2)Every offline verification-seeking entity shall,-(a)before performing offline verification, obtain the consent of an individual, or in the case of a child, his parent or guardian, in such manner as may be specified by regulations; and(b)ensure that the demographic information or any other information collected from the individual for offline verification is only used for the purpose of such verification.(3)An offline verification-seeking entity shall inform the individual undergoing offline verification, or in the case of a child, his parent or guardian, the following details with respect to offline verification, in such manner as may be specified by regulations, namely:-(a)the nature of information that may be shared upon offline verification;(b)the uses to which the information received during offline verification may be put by the offline verification-seeking entity; and(c)alternatives to submission of information requested for, if any.(4)No offline verification-seeking entity shall-(a)subject an Aadhaar number holder to authentication;(b)collect, use, or store an Aadhaar number or biometric information of any individual for any purpose;(c)take any action contrary to any obligation on it as may be specified by regulations.]
