Section 11 in The Insurance Regulatory And Development Authority (Insurance Advertisements And Disclosure) Regulations, 2000
11. Procedure for action in case of complaint .-(1) If an advertisement is not in accordance with these regulations the Authority may take action in one or more of the following ways:-
(i)issue a letter to the advertiser seeking information within a specific time, not being more than ten days from the date of issue of the letter;(ii)direct the advertiser to correct or modify the advertisement already issued in a manner suggested by the Authority with a stipulation that the corrected or modified advertisement shall receive the same type to publicity as the one sought to be corrected or modified;(iii)direct the advertiser to discontinue the advertisement forthwith;(iv)any other action deemed by the Authority, keeping in view the circumstances of the case, to ensure that the interests of the public are protected.(2)The advertiser may seek additional time from the Authority to comply with the directions justifying the reasons therefor. The Authority, may however, refuse to grant extension of time if it feels that the advertiser is seeking time only to delay the matters.(3)Any failure on the part of the advertiser to comply with the directions of the Authority may entail the Authority to take such action as deemed necessary including levy of penalty.
