The Aadhaar (Targeted Delivery of Financial and other Subsidies, Benefits and Services) Act, 2016
35. Penalty for impersonation of Aadhaar number holder by changing demographic information or biometric information.-
Whoever, with the intention of causing harm or mischief to an Aadhaar number holder, or with the intention of appropriating the identity of an Aadhaar number holder changes or attempts to change any demographic information or biometric information of an Aadhaar number holder by impersonating or attempting to impersonate another person, dead or alive, real or imaginary, shall be punishable with imprisonment for a term which may extend to three years and shall also be liable to a fine which may extend to ten thousand rupees.