For the purposes of ensuring compliance with the provisions of sections 40, 40B and 40C, the Authority may, by notice--(a)require from an insurer such information, certified if so required by an auditor or actuary, as it may consider necessary;(b)require an insurer to submit for its examination at the principal place of business of the insurer in India, any books of account, register or other document, or to supply any statement which may be specified in the notice;(c)examine any officer of an insurer on oath, in relation to any such information, book, register, document or statement and the insurer, shall comply with any such requirement within such time as may be specified in the notice.
