Section 3 in The Insurance Regulatory And Development Authority (Registration Of Indian Insurance Companies) Regulations, 2000
3. Procedure for registration
.-(1) An applicant desiring to carry on insurance business in India shall make a requisition for registration application in Form IRDA/R1.(2)An applicant, whose requisition for registration application has been accepted by the Authority, shall make an application in Form IRDA/R2 for grant of a certificate of registration.
