Section 18(1) in AADHAAR (AUTHENTICATION AND OFFLINE VERIFICATION) REGULATIONS, 2021
(1)A requesting entity shall maintain logs of the authentication transactions processed by it, containing thefollowing transaction details, namely:—(a)specified parameters of authentication request submitted excluding Aadhaar number, Virtual ID, ANCSToken or UID token;(b)specified parameters received as authentication response including full Aadhaar number or maskedAadhaar, as the case may be;(c)the record of disclosure of purpose for which the authentication was performed, to the Aadhaar numberholder or parent or guardian, in case of a child, at the time of authentication; and(d)record of consent of the Aadhaar number holder, or parent or guardian, in case of a child, forauthentication, but shall not, in any event, retain the PID information.
