Section 12(6) in AADHAAR (AUTHENTICATION AND OFFLINE VERIFICATION) REGULATIONS, 2021
(6)After verification of the application, documents, information furnished by the applicant and its eligibility,the Authority may:a. approve the application for requesting entity or Authentication Service Agency, as the case may be;andb. enter into appropriate agreements with the entity or agency incorporating the terms and conditionsfor use by requesting entities of the Authority’s authentication facility, or provision of services byASAs, including damages and disincentives for non-performance of obligations.
