Section 3(4) in The Insurance Surveyors And Loss Assessors (Licensing, Professional Requirements And Code Of Conduct) Regulations, 2000
(4)A surveyor and loss assessor, whose license has been cancelled or suspended for any reason, may submit an application for issuance of license, after the expiry of three years from the date of such cancellation or suspension, and, such an application shall be treated as a fresh case, and, accordingly, the applicant shall satisfy all the requirements of sub-regulation (2).
