Section 9(1) in The Insurance Regulatory And Development Authority (Micro-Insurance) Regulations, 2005
(1)Every insurer shall issue insurance contracts to the individual micro-insurance policyholders in the vernacular language which is simple and easily understood by the policy-holders:Provided that where issuance of policy contracts in the vernacular language is not possible, the insurer shall as far as possible issue a detailed write-up about the policy details in the vernacular language.
