Section 6(b) in The Punjab Motor Spirit (Taxation of Sales) Rules, 1939
(b)A [-] [See Punjab Government Notification No. G.S.R. 125/P.A. 1/39/S. 24/Amd.(5)/75, dated 1.12.1975.]dealer who desires to have his licence amended, shall submit it to the Petrol Taxation Officer with an application stating the nature of the amendments required and the reasons thereof.
