Section 19 in International Financial Services Centres Authority (Insurance Products and Pricing) Regulations, 2022
19. Fee for inspection and supply of copies of returns:
(1)Inspection and supply of copy of return -(a)Any person seeking inspection or copy of any return related to an IO under sub-section (I) of section 20 of the Insurance Act, |938, shall make an application to the Authority;(b)The Authority may charge fee of not more than USD 5 (USD Five only) for inspection or supply of copy of any return;(c)The Authority shall indicate a date of inspection by the applicant or shall furnish a copy of the return, as the case may be, within thirty (30) working days from the date of receipt of the fee.(2)Supply of a copy of Memorandum and Articles of Association by the HO -(a)Any policyholder seeking a copy of Memorandum and Articles of Association or similar documents of an IIO under sub-section (3) of section 20 of the Insurance Act, 938, shall make an application to the ITO;(b)The IO may charge fee of not more than USD 5 (USD Five only) for providing copy of each such document and shall furnish the same within thirty (30) working days from the date of receipt of the applicable fee.(3)The fee referred to in sub-regulation (l) and (2), shall be remitted through electronic mode to the bank account, details of which shall be provided by the Authority or the IIO, as the case may be. The said fee shall be paid in net, excluding any bank charges or transaction fee
