Section 3 in U.P. Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2017
3. Proof of aadhaar number necessary for receipt of certain subsidies, benefits and services, etc.
- The State Government or, as the case may be, any agency of the State Government, may, for the purpose of establishing identity of an individual as a condition for receipt of a subsidy, benefit or service for which the expenditure is incurred entirely by way of withdrawal from, or the receipt therefrom forms part of the Consolidated Fund of the State, or any fund set up by any Agency of the State Government, require that such individual undergo authentication, or furnish proof of possession of aadhaar number or, in the case of an individual to whom no aadhaar number has been assigned, such individual makes an application for enrolment:Provided that, till such time an aadhaar number is not assigned to an individual, the individual shall be offered alternate and viable means of identification for delivery of the subsidy, benefit or service.
