Section 29(3) in The Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016
(3)[ No identity information available with a requesting entity or offline verification-seeking entity shall be-(a)used for any purpose, other than the purposes informed in writing to the individual at the time of submitting any information for authentication or offline verification; or(b)disclosed for any purpose, other than purposes informed in writing to the individual at the time of submitting any information for authentication or offline verification:Provided that the purposes under clauses (a) and (b) shall be in clear and precise language understandable to the individual.] [Substituted by Act No. 14 of 2019, dated 23.7.2019.]
