Section 19 in The Insurance Regulatory And Development Authority (Insurance Brokers) Regulations, 2002
19. Remuneration .-(1) No insurance broker shall be paid or contract to be paid by way of remuneration (including royalty or license fees or administration charges or such other compensation), an amount exceeding:
(A)on direct general insurance business-(i)on tariff products:(a)10 per cent. of the premium on that part of the business which is compulsory under any statute or any law in force;(b)121/2 per cent. of the premium on others.(ii)on non-tariff products:
