Section 16 in The Insurance Regulatory And Development Authority (Insurance Brokers) Regulations, 2002
16. Issue of a duplicate license .-(1) In the event of a license being lost or destroyed or mutilated, an insurance broker shall submit to the Authority an application alongwith a fee of rupees one thousand requesting for the issue of a duplicate license and with a declaration giving full details regarding the issue of the license and its loss or destruction or mutilation.
(2)The Authority, after satisfying itself that the original license has been lost, destroyed or mutilated, shall issue a duplicate license in Form B with an endorsement thereon that it is a duplicate one.
