To

CEOs/CMDs of all Non-Life Insurance Companies 
and Registered Indian Reinsurers including Foreign Reinsurance Branch offices

Sub: Solvency Margin for Crop Insurance Business

1.    This circular is issued in accordance with the power vested under Section 14(2)(e) of the IRDA Act, 1999 read with Section 34(1) of the Insurance Act, 1938.

2.    Reference is drawn to the Circular No. IRDA/ACT/CIR/SLM/066/03/2017 dated 28^th March, 2017.

3.    The provision of Para-6.1.1 is revised as under:

3.1.   Premium receivables related to State / Central Government sponsored schemes for all quarters of the FY 2021-22 to the extent that they are not realized within a period of 270 days should be placed with value zero.

4.    The provisions of Para-6.2, Para-6.3 and Para-6.3.1 shall remain effective for one more financial year, that is, for the period from 1^st April, 2021 up to 31^st March, 2022 and the situation will be reviewed accordingly.

5.    Insurers to continue follow-up with the Central and State Governments for release of their share of premium.

6.    This Circular comes into force with effect from 1^st April, 2021.

Sd /-

(P K Arora)

Member (Actuary)