Section 4(b) in Insurance Regulatory and Development Authority of India (Insurance Web Aggregators) Regulations, 2017
(b)The application shall be accompanied by a non-refundable fee of rupees ten thousand plus applicable taxes paid by way of a demand draft drawn in favour of 'Insurance Regulatory and Development Authority of India' payable at Hyderabad or by recognised electronic funds transfer to Insurance Regulatory and Development Authority of India.
