Section 15 in The Aadhaar (Authentication) Regulations, 2016
15. Use of Yes/ No authentication facility.
(1)A requesting entity may use Yes/ No authentication facility provided by the Authority for verifying the identity of an Aadhaar number holder for its own use or on behalf of other agencies.(2)A requesting entity may permit any other agency or entity to perform Yes/ No authentication by generating and sharing a separate license key for every such entity through the portal provided by the Authority to the said requesting entity. For the avoidance of doubt, it is clarified that such sharing of license key is only permissible for performing Yes/ No authentication, and is prohibited in case of e-KYC authentication.(3)Such agency or entity:(a)shall not further share the license key with any other person or entity for any purpose; and(b)shall comply with all obligations relating to personal information of the Aadhaar number holder, data security and other relevant responsibilities that are applicable to requesting entities.(4)It shall be the responsibility of the requesting entity to ensure that any entity or agency with which it has shared a license key, complies with the provisions of the Act, regulations, processes, standards, guidelines, specifications and protocols of the Authority that are applicable to the requesting entity.(5)The requesting entity shall be jointly and severally liable, along with the entity or agency with which it has shared a license key, for non-compliance with the regulations, processes, standards, guidelines and protocols of the Authority.
