Section 16(a) in Insurance Regulatory and Development Authority of India (Insurance Web Aggregators) Regulations, 2017
(a)In the event of a certificate of registration being lost or destroyed or mutilated, an Insurance Web Aggregator shall submit to the Authority an application in Form I (Application for duplicate certificate of registration) of Schedule II alongwith a declaration giving full details of the registration and its loss or destruction or mutilation along with a fee of rupees one thousand, plus applicable taxes, to the Authority requesting issue of a duplicate certificate of registration.
