Section 34 in THE RAJASTHAN JAN-AADHAAR AUTHORITY ACT, 2020
34. Penalty for unauthorised use by requesting entity.-Whoever, being a requesting
entity, uses the identity information of an individual in contravention of section 12 shall beभाग 4 (क राजस्थान र राज-्र, मार्च1 , 0 0 173punishable with fine which may extend to ten thousand rupees and shall be liable tocompensate the person who is adversely affected by such contravention.
