The Aadhaar (Targeted Delivery of Financial and other Subsidies, Benefits and Services) Act, 2016

Chapter VII

Offences and Penalties

34. Penalty for impersonation at time of enrolment.-

Whoever impersonates or attempts to impersonate another person, whether dead or alive, real or imaginary, by providing any false demographic information or biometric information, shall be punishable with imprisonment for a term which may extend to three years or with a fine which may extend to ten thousand rupees or with both.