Section 10(2) in The Insurance Surveyors And Loss Assessors (Licensing, Professional Requirements And Code Of Conduct) Regulations, 2000
(2)The application referred to in sub-regulation (1) shall contain full particulars of license/identity card 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.
