Section 40 in The Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016
40. [ Penalty for unauthorised use by requesting entity or offline verificationseeking entity. [Substituted by Act No. 14 of 2019, dated 23.7.2019.]
- Whoever,-(a)being a requesting entity, uses the identity information of an individual in contravention of sub-section (2) of section 8; or(b)being an offline verification-seeking entity, uses the identity information of an individual in contravention of sub-section (2) of section 8A,shall be punishable with imprisonment which may extend to three years or with a fine which may extend to ten thousand rupees or, in the case of a company, with a fine which may extend to one lakh rupees or with both.]
