Section 3(a) in The Insurance Regulatory And Development Authority (Obligations Of Insurers To Rural Or Social Sectors) Regulations, 2002
(a)rural sector,(i)in respect of a life insurer,-(I)seven per cent. in the first financial year;(II)nine per cent. in the second financial year;(III)twelve per cent. in the third financial year;(IV)fourteen per cent. in the fourth financial year;(V)sixteen per cent. in the fifth financial year, of total policies written direct in that year;(ii)in respect of a general insurer,-(I)two per cent. in the first financial year;(II)three per cent. in the second financial year;(III)five per cent. thereafter, of total gross premium income written direct in that year;
