Section 9 in Insurance Regulatory and Development Authority of India (Insurance Surveyors and Loss Assessors) Regulations, 2015
9. Issue of Duplicate License.
(1)A person to whom a license has been issued or renewed, shall, if such license is lost, destroyed or mutilated, make an application in FORM-IRDAI-9-AF given in the Schedule II to these Regulations to the Authority requesting for issuance of duplicate thereof, along with a fee as specified by the Authority.(2)The application referred to in Sub-Regulation (1) above shall contain full particulars of license and as to how the loss/destruction or mutilation has occurred, and the application shall be accompanied by mutilated pieces, if any, in possession of the person making the application.(3)The Authority, on being satisfied, may issue a duplicate license in FORM-IRDAI-10-LF as given in the Schedule-II to these Regulations.(4)The duplicate license so issued shall remain in force for the remainder of the period of validity of the license, unless cancelled earlier, and the duplicate shall bear an endorsement thereon that it is a duplicate.
