Section 41 in The Insurance Regulatory And Development Authority (Insurance Brokers) Regulations, 2002
41. General .-(1) From the date of commencement of these regulations no person can function as a broker or an insurance intermediary unless a license has been granted to him by the Authority under these regulations.
(2)Any disputes arising between an insurance broker and an insurer or any other person either in the course of his engagement as an insurance broker or otherwise may be referred to the Authority by the person so affected; and on receipt of the complaint or representation, the Authority may examine the complaint and if found necessary proceed to conduct an enquiry or an inspection or an investigation in terms of these regulations.
