Section 2A(6) in The U.P. Dookan Aur Vanijya Adhishthan Niyamavali, 1963
(6)Amendment of Registration certificate. - The owner shall communicate in Form 'N' to the inspector concerned any change in the name and address of the shop or commercial establishment, name or names of the employers or change in the number of employees within 15 days of the date of occurrence of such change together with registration certificate and Treasury Challan/Bank Draft (Crossed) for Rs. 5 in the case of a shop or commercial establishment having no employee and Rs.10 in the case of others and the amount, if any payable as specified in sub-rule (1) above having regard to the increase in the number of employees. The inspector concerned after being satisfied about the correctness of the change, shall make necessary amendments in the register of shops or commercial establishments and in the registration certificate and issue a fresh registration certificate, if necessary.] [Substituted by Notification No. 1036(I)/XXXVI-3-712(S)-80, dated 20th August, 1994, Published in U.P. Gazette, (Extraordinary), Part 4, Section (Kha), dated 20th August, 1994.]
