Section 18 in Insurance Regulatory and Development Authority of India (Registration of Corporate Agents) Regulations, 2015
18. Remuneration.
(1)The payment of remuneration to or receipt of remuneration by a corporate agent shall be governed by the regulations notified in this behalf by the Authority from time time.(2)Corporate agents who were licensed under IRDA (Licensing of Corporate Agents) Regulations, 2002 may be allowed to receive remuneration for the business sourced and procured by them under those regulations provided they continue to service their customers as specified in regulation 24(2) of these regulations. In case such corporate agents desire to be registered under these regulations, they shall disclose the remuneration received under old contracts and new contracts separately in their books of accounts as specified in regulation 31.
