430. Fee for default relating to intimation of Aadhaar number.
Without prejudice to the provisions of this Act, where a person is required to intimate his Aadhaar number under section 262(6) and such person fails to do so on or before such date as may be prescribed, he shall be liable to pay such fee, as may be prescribed, not exceeding ₹1000, at the time of making intimation under the said section after the said date.[Similar to Section 234H from The Income Tax Act, 1961-Also Refer]
