Section 8(3) in The Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016
(3)A requesting entity shall inform, in such manner as may be specified by regulations, the individual submitting his identity information for authentication, [or in the case of a child, his parent or guardian] [Inserted by Act No. 14 of 2019, dated 23.7.2019.] the following details with respect to authentication, namely:-(a)the nature of information that may be shared upon authentication;(b)the uses to which the information received during authentication may be put by the requesting entity; and(c)alternatives to submission of identity information to the requesting entity.
