Section 24(6) in The Insurance Regulatory And Development Authority (Insurance Brokers) Regulations, 2002
(6)The insurance policy shall be obtained from any registered insurer in India who has agreed to-(a)provide the insurance broker with an annual certificate containing the name and address, including the license number of the insurance broker, the policy number, the limit of indemnity, the excess and the name of the insurer as evidence that the cover meets the requirements of the Authority;(b)send a duplicate certificate to the Authority at the time the certificate is issued to the insurance broker; and(c)inform the insurer immediately of any case of voidance, non-renewal or cancellation of cover mid-term.
