Section 14(vi) in Insurance Regulatory and Development Authority of India (Registration of Corporate Agents) Regulations, 2015
(vi)The corporate agent shall maintain records in the format specified by the Authority which shall capture policy-wise and specified person-wise details wherein each policy solicited by the corporate agent is tagged to the specified person, except for those products which are simple, sold over the counter and specifically approved by the Authority. The corporate agent shall put in place systems which allow regular access to such records and details by the Authority.
