Section 29(2) in The Insurance Regulatory And Development Authority (Registration Of Indian Insurance Companies) Regulations, 2000
(2)Every application shall be accompanied by-(a)original certificate of registration;(b)a confirmation that the requirements of section 7 of the Act have been met;(c)evidence of having rupees one hundred crore or more paid up share capital, in case the application for grant of certificate of registration is for life insurance business or general insurance business;(d)evidence of having rupees two hundred crore or more paid-up share capital, in case of an application for grant of certificate of registration for reinsurance business;(e)an affidavit by the principal officer of the applicant certifying that the requirements of section 6 of the Act have been complied with;(f)a certified copy of the standard forms of the insurer and statements of the assured rates, advantages, terms and conditions to be offered in connection with insurance policies together with a certificate in case of life insurance business by an actuary that such rates, advantages, terms and conditions are workable and sound;(g)the original receipt showing payment of fee of rupees fifty thousand for each class of business;(h)any other information required by the Authority during the processing of the application for registration.
