Section 24(c) in Insurance Regulatory and Development Authority of India (Insurance Web Aggregators) Regulations, 2017
(c)Notwithstanding and without prejudice to initiation of any criminal proceedings against any person, who acts as an Insurance Web Aggregator without holding a valid registration made under these regulations and against the insurer who engages a Web Aggregator not granted certificate of registration by the Authority, the Authority may invoke against such a person penal action under the Act or any other law for the time being in force.
