Section 4 in Insurance Regulatory and Development Authority of India (Insurance Web Aggregators) Regulations, 2017
4. Application seeking grant of certificate of registration.
(a)An applicant, seeking grant of certificate of registration as Insurance Web Aggregator, shall make an application to the Authority in the application Form A (Application for grant of certificate of registration to an Insurance Web Aggregator) of Schedule I of these Regulations.(b)The application shall be accompanied by a non-refundable fee of rupees ten thousand plus applicable taxes paid by way of a demand draft drawn in favour of 'Insurance Regulatory and Development Authority of India' payable at Hyderabad or by recognised electronic funds transfer to Insurance Regulatory and Development Authority of India.(c)No application shall be processed without the application fee.(d)Applicants seeking permission for Outsourcing and Telemarketing functions/ facility shall mention the same specifically in the Application Form.Note. - The documents to be submitted along with the application for grant of certificate of registration as Insurance Web Aggregator are mentioned in Form B (Forms to be attached with the Application Form A) of Schedule I of these Regulations.(e)The applicant seeking grant of certificate of registration as Insurance Web Aggregator shall fulfil all the requirements for consideration of application as specified under Regulation 7 and fulfil the conditions mentioned in these Regulations.(f)The application for grant of certificate of registration as Insurance Web Aggregator shall be dealt by the Authority as per the applicable provisions and under these Regulations.
