Section 8A(3) in The Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016
(3)An offline verification-seeking entity shall inform the individual undergoing offline verification, or in the case of a child, his parent or guardian, the following details with respect to offline verification, in such manner as may be specified by regulations, namely:-(a)the nature of information that may be shared upon offline verification;(b)the uses to which the information received during offline verification may be put by the offline verification-seeking entity; and(c)alternatives to submission of information requested for, if any.
