Section 5 in AADHAAR (AUTHENTICATION AND OFFLINE VERIFICATION) REGULATIONS, 2021
5. Information to the Aadhaar number holder.—
(1)At the time of authentication or Offline Verification, a requesting entity or Offline Verification Seeking Entity(OVSE) respectively shall inform the Aadhaar number holder or in case of a child, inform the parent or guardian, of the following details:—(a)the nature of information that will be shared by the Authority upon authentication with the requesting entity;(b)the uses to which the information received during authentication or offline verification may be put; and(c)alternate and viable means of submission of identification and that no service to the resident will be denied for refusing to, or being unable to, undergo authentication or offline verification.(2)A requesting entity shall ensure that the information referred to in sub-regulation (1) above is provided to the Aadhaar number holder in local language as well.(3)A requesting entity or OVSE shall ensure that the no service is denied to any resident for refusing to or being unable to undergo authentication or offline verification provided that the resident is able to identify himself through a viable alternative means as suggested by the requesting entity under sub-regulation (1)(c)above.
