Section 35(1) in Insurance Regulatory and Development Authority of India (Insurance Brokers) Regulations, 2018
(1)The business of the insurance broker shall be carried in such a manner that, not more than 50 percent of the remuneration shall emanate from any one client in a financial year.Note: For the purposes of this regulation, the term "client" shall include, in the case of a firm or a company, an associate or a subsidiary or a group concern under the same management. The definition of "group" shall have the same meaning as defined in IRDAI (Investment) Regulations, 2016.
