Section 16A in AADHAAR (AUTHENTICATION AND OFFLINE VERIFICATION) REGULATIONS, 2021
16A. Use of Offline Verification facility.—
(1)An OVSE may use the Offline Verification facility provided by the Authority for obtaining the offlineAadhaar data of the Aadhaar number holder only for the purpose specified to the Aadhaar number holder atthe time of verification.(2)No entity shall perform Offline Verification on behalf of another entity or person.(3)An OVSE may store, with consent of the Aadhaar number holder, offline Aadhaar data of the Aadhaarnumber holder, received upon Offline Verification, securely as per the guidelines issued by the Authorityfrom time to time.(4)The Aadhaar number holder may, at any time, revoke consent given to an OVSE for storing his/her offlineAadhaar data, and upon such revocation, the OVSE shall delete the offline Aadhaar data in a verifiablemanner and provide an acknowledgement of the same to the Aadhaar number holder.(5)The Authority in cases of default or breach or change in law or any other circumstance as may be deemedappropriate by it, may direct the OVSE to discontinue the use of Offline Verification services.
