Section 8(2) in The Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016
(2)A requesting entity shall-(a)unless otherwise provided in this Act, obtain the consent of an individual [, or in the case of a child obtain the consent of his parent or guardian] [Inserted by Act No. 14 of 2019, dated 23.7.2019.] before collecting his identity information for the purposes of authentication in such manner as may be specified by regulations; and(b)ensure that the identity information of an individual is only used for submission to the Central Identities Data Repository for authentication.[Provided that the requesting entity shall, in case of failure to authenticate due to illness, injury or infirmity owing to old age or otherwise or any technical or other reasons, provide such alternate and viable means of identification of the individual, as may be specified by regulations.] [Inserted by Act No. 14 of 2019, dated 23.7.2019.]
