Section 16 in Insurance Regulatory and Development Authority of India (Re-insurance) Regulations, 2018
16. 'Insurance Segment', for the purpose of these regulations, means and includes the following-
A. Fire (Other than Oil & Energy);B. Marine Hull;C. Marine Cargo;D. Engineering;E. Aviation;F. Motor;G. Health (including Personal Accident & Travel), other than policies issued by insurers transacting Life Insurance business;H. Crop;I. Trade Credit;J. Oil & Energy;K. Liability;L. Miscellaneous;M. Life (including health insurance policies issued by Life Insurers);N. Any other segment (under Miscellaneous segment) which contributes more than ten percent of the Gross Written Premium of the Miscellaneous segment;O. Any other segment as may be notified by the Authority from time to time;
