Section 24(7) in The Insurance Regulatory And Development Authority (Insurance Brokers) Regulations, 2002
(7)Every insurance broker shall-(a)inform immediately the Authority should any cover be cancelled or voided or if any policy is not renewed;(b)inform immediately the insurer in writing of any claim made by or against it;(c)advise immediately the insurer of all circumstances or occurrences that may give rise to a claim under the policy; and(d)advise the Authority as soon as an insurer has notified that it intends to decline indemnity in respect of a claim under the policy.
