Section 9(3) in The Insurance Regulatory And Development Authority (Protection Of Policy-Holders' Interests) Regulations, 2002
(3)If an insurer, on the receipt of a survey report, finds that it is incomplete in any respect, he shall require the surveyor under intimation to the insured, to furnish an additional report on certain specific issue as may be required by the insurer. Such a request may be made by the insurer within 15 days of the receipt of the original survey report:Provided that the facility of calling for an additional report by the insurer shall not be resorted to more than once in the case of a clam.
