Section 12 in Insurance Regulatory and Development Authority of India (Insurance Surveyors and Loss Assessors) Regulations, 2015
12. Appointment of Surveyors and Loss Assessors.
(1)No person or a firm or a company shall act as a Surveyor and Loss Assessor without being licensed under Regulation 3 or Regulation 4, as the case may be.(2)Surveyors and Loss Assessors shall be appointed either by insurers or insured to assess loss under a policy of insurance in respect of(a)Motor insurance - above Rupees fifty thousand(b)Other than motor insurance - above Rupees one lakh(3)The above mentioned limit shall be reviewed every three years by the Authority.(4)Such appointment of a surveyor for assessment of loss shall be made within 72 hours from the time the occurrence of loss was known to the insurer or insured, as the case may be. Notice of such appointment shall be sent in writing to the insurer or insured as the case may be and shall form part of the claims settlement process.(5)A Surveyor and Loss Assessor shall assess losses of only those departments specified in his/her or its license.
