Section 18 in Insurance Regulatory and Development Authority of India (Insurance Web Aggregators) Regulations, 2017
18. Professional indemnity insurance.
(a)Every Insurance Web Aggregator shall take out and continue to maintain a professional indemnity insurance cover throughout the validity of the period of the certificate of registration granted to them by the Authority, as specified in Form K (Professional Indemnity Insurance) of Schedule III of these regulations:Provided that the Authority may in suitable cases allow a newly registered Insurance Web Aggregator to produce such a policy within six months from the date of issue of certificate of registration.
