Section 13(3) in The Insurance Surveyors And Loss Assessors (Licensing, Professional Requirements And Code Of Conduct) Regulations, 2000
(3)A surveyor or loss assessor shall submit his report to the insurer as expeditiously as possible, but not later than 30 days of his appointment:Provided that in exceptional cases, the aforementioned period can be extended with the consent of the insured and the insurer.
