Section 15(3) in Insurance Regulatory and Development Authority of India (Third Party Administrators - Health Services) Regulations, 2016
(3)The application shall be accompanied by a non-refundable renewal processing fee of [Rs. 1,50,000/- (Rupees one lakh fifty thousand only) and other taxes as may be applicable] [Substituted 'Rs. 15,000/- (Rupees Fifteen Thousand only) and applicable service tax' by Notification F. No. IRDAI/Reg/15/166/2019, dated 3.12.2019 (w.e.f. 14.3.2016).] to be paid to the Authority in the manner mentioned in Regulation 7(2) of these regulations.B. Delay in submission of application:
