Section 17 in Insurance Regulatory and Development Authority of India (Insurance Brokers) Regulations, 2018
17. Issue of a duplicate certificate of registration.
(1)In the event of a certificate of registration being lost or destroyed or mutilated, an insurance broker shall submit to the Authority an application in the format given in Schedule I - Form P alongwith a fee of rupees one thousand requesting for the issue of a duplicate certificate of registration and with a declaration giving full details regarding the issue of the certificate of registration and its loss or destruction or mutilation.(2)The Authority, after satisfying itself that the original certificate of registration has been lost, destroyed or mutilated, shall issue a duplicate certificate of registration as per format given in Schedule I - Form Q with an endorsement thereon that it is a duplicate.Chapter - III Corporate Governance
