Section 32 in The Insurance Regulatory And Development Authority (Insurance Brokers) Regulations, 2002
32. Communication of findings, etc .-(1) The Authority shall, after consideration of the inspection report, communicate its findings to the insurance broker and give him a reasonable opportunity of being heard before any action is taken by the Authority on the findings of the inspecting authority.
(2)On receipt of the explanation, if any, from the insurance broker, the Authority may direct the insurance broker to take such measures as the Authority may deem fit.
