The licensee shall not after the building or plant specified in his licence without the[Excise Commissioner's] [Legislative Supplement Part III dated 28.1.69.] permission provided that any minor and urgent alteration of repair may be made with the consent of the[Excise and Taxation Officer or in his absence the Inspector] [Legislative Supplement Part III dated 28.1.69.] who shall forthwith report to the Collector. Any important alteration sanctioned shall be noted on the licence.
