Section 9(3) in Insurance Regulatory and Development Authority of India (Registration of Corporate Agents) Regulations, 2015
(3)In case a registration issued under regulation 4 of these regulations or issued under any other regulations which were in force prior to the notification of these regulations, is cancelled/ surrendered or renewal rejected by the Authority for the reasons specified therein, the applicant may make a fresh application for grant of registration only after lapse of one year from the effective date of such cancellation/surrender or rejection of renewal of registration, for consideration of the Authority. The Authority may consider such application on merit as per regulation 7 of these regulations.
