Section 6 in Insurance Regulatory and Development Authority of India (Insurance Web Aggregators) Regulations, 2017
6. Furnishing of information, clarification and personal representation.
(a)The Authority may require an applicant to furnish any further information and/or clarification and/or may direct the applicant to comply with certain requirement(s) for consideration of the application.(b)The applicant or its principal officer shall, if so required, appear before the Authority for a personal representation in connection with an application.(c)The Authority may prescribe the information/clarification to be provided and/or the manner in which it shall be provided for consideration of the application so made to it.(d)The applicant shall bring to the notice of the Authority, on its own, any such further information/or clarification, which might have bearing on consideration of its application.
