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

36. Penalty for impersonation.-

Whoever, not being authorised to collect identity information under the provisions of this Act, by words, conduct or demeanour pretends that he is authorised to do so, 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, in the case of a company, with a fine which may extend to one lakh rupees or with both.