Section 9(9) in Insurance Regulatory and Development Authority of India (Registration of Insurance Marketing Firm) Regulations, 2015
9.2The limit of indemnity shall be two times the total remuneration of the insurance marketing firm subject to a minimum of Rupees ten lakh. For the purpose of this sub regulation, the total remuneration includes remuneration from their insurance solicitation/procuring activities, insurance servicing activities and marketing of other financial products activities as specified in these regulations.
