Section 6 in The Insurance Regulatory And Development Authority (Insurance Brokers) Regulations, 2002
6. Application for grant of license .-(1) An application by a person for grant of a license as an insurance broker shall be made in Form A to the Authority.
(2)The application under sub-regulation (1) shall be made for any one or more of the following categories, namely:-(a)direct broker;(b)reinsurance broker;(c)composite broker, alongwith the requisite fees as specified in regulation 18.
