On 20-8-2025, the Unique Identification Authority of India (‘UIDAI’) notified the Aadhaar (Payment of Fees for Performance of Authentication) Amendment Regulations, 2025, aim to refine the fee structure and operational framework for entities performing Aadhaar authentication, especially in cases involving updates to the status of Aadhaar numbers. This amendment Regulation came into effect on 20-8-2025.
Key points of Aadhaar Fees Amendment Regulations 2025:
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The Regulation modifies Aadhaar (Payment of Fees for Performance of Authentication) Regulations, 2023, under the powers conferred by Section 54 of the Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016.
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A key addition is sub-regulation 2A to Regulation 3, which mandates that any requesting entity that has entered into a Memorandum of Understanding (‘MoU’) or agreement with UIDAI will be charged a fee for each update provided by the Authority regarding whether an Aadhaar number has been omitted, deactivated, or reactivated.
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The fee charged under sub-regulation 2A will be consistent with the amount specified in sub-regulation (2) for each update.
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The Regulation also introduces two important exceptions:
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No fee will be levied if the requesting entity itself provides the information that leads to the deactivation of an Aadhaar number.
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UIDAI can waive the fee if the update supports its core functions, such as:
○ Ensuring the accuracy of the Central Identities Data Repository (‘CIDR’)
○ Conducting inquiries into Aadhaar data integrity
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Sub-regulation 3 has been revised to include references to sub-regulation 2A, ensuring that the new fee category is formally integrated into the broader regulatory framework.
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Sub-regulations 4 and 5 have been entirely omitted, streamlining the regulatory structure.
This amendment aims to strengthen UIDAI’s authority to manage and maintain the CIDR effectively, while also encouraging requesting entities to contribute to the accuracy of Aadhaar data.
