Section 9(1) in Insurance Regulatory and Development Authority of India (Insurance Surveyors and Loss Assessors) Regulations, 2015
(1)A person to whom a license has been issued or renewed, shall, if such license is lost, destroyed or mutilated, make an application in FORM-IRDAI-9-AF given in the Schedule II to these Regulations to the Authority requesting for issuance of duplicate thereof, along with a fee as specified by the Authority.
