Section 40(4) in Insurance Regulatory and Development Authority of India (Insurance Brokers) Regulations, 2018
(4)An insurance broker shall furnish to the Authority the following information as and when there is a change/addition to the information furnished previously to the Authority.(a)Opening/closing of branch offices;(b)List of broker qualified persons and point of sales persons;(c)Claim under the professional indemnity policy;(d)Acquiring of immovable property;(e)Change in principal place of business within same city;
