Section 40(2) in Insurance Regulatory and Development Authority of India (Insurance Brokers) Regulations, 2018
(2)an insurance broker shall disclose to the Authority, as and when required by it, in any event not later than thirty days of a requisition, the following information, namely -(a)their responsibilities with regard to the placement of an insurance or reinsurance contract;(b)any change in the information or particulars previously furnished, which have a bearing on the registration granted to them;(c)the names of the clients whose insurance portfolio they manage or have managed;(d)any other requirement or information specified by the Authority from time to time :Provided that in case of a person specified in regulation 2(1)(m)(iv), the Authority may call for and obtain such information as it deems fit.
