Section 52(3) in Insurance Regulatory and Development Authority of India (Insurance Brokers) Regulations, 2018
(3)The enquiry officer shall issue a notice to the insurance broker at the registered office or the principal place of business of the insurance broker, as the case may be, calling for all information / data as deemed necessary to conduct the enquiry and grant the insurance broker a time limit of 15 days from date of receipt of the notice, for submission of such information / data called for;
