Section 10 in The Insurance Surveyors And Loss Assessors (Licensing, Professional Requirements And Code Of Conduct) Regulations, 2000
10. Issue of duplicate license/identity card
.-(1) A person to whom a license has been issued or renewed, shall, if such license and/or identity card is/are lost, destroyed or mutilated, make an application in Form-IRDA-9 given in the Schedule to these regulations to the Authority requesting for issuance of duplicate thereof, alongwith a fee of five rupees.(2)The application referred to in sub-regulation (1) shall contain full particulars of license/identity card and as to how the loss/destruction or mutilation has occurred, and the application shall be accompanied by mutilated pieces, if any, in possession of the person making the application.(3)The Authority, on being satisfied, may issue a duplicate license and/or identity card in Form-IRDA-10-LF as given in the Schedule to these regulations.(4)The duplicate so issued shall remain in force for the remainder of the period of validity of the license and/or identity card, unless cancelled earlier, and the duplicate shall bear an endorsement thereon that it is a duplicate.
