Section 14C — Procedure for furnishing policyholder and policy related information to insurer or other regulated entities.

1 [ 14C. Procedure for furnishing policyholder and policy related information to insurer or other regulated entities. ---(1) The insurer may, in connection with any insurance policy issued or proposed to be issued by it, to any person, make an application to the Authority in such form as the Authority may specify by the regulations. (2) The Authority shall process the application made under sub-section ( 1 ) within such period as may be specified by the regulations only after the insurer confirms to the Authority that the person has consented to provide access of his policy related information in accordance with the existing law and regulations framed in this regard including the preservation of evidence of such consent. (3) On receipt of an application under sub-section ( 1 ), the Authority shall, as soon as may be, furnish the applicant with such policy related information as specified in the application, as may be in its possession: Provided that the information so furnished shall not disclose the names of the insurer or other regulated entities that has submitted such information to the Authority. (4) The Authority may in respect of each application levy such fees, as it may deem fit for furnishing such information.]

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