Section 17(1) in Insurance Regulatory and Development Authority of India (Insurance Brokers) Regulations, 2018
(1)In the event of a certificate of registration being lost or destroyed or mutilated, an insurance broker shall submit to the Authority an application in the format given in Schedule I - Form P alongwith a fee of rupees one thousand requesting for the issue of a duplicate certificate of registration and with a declaration giving full details regarding the issue of the certificate of registration and its loss or destruction or mutilation.
