Section 7 in The Punjab Motor Transport Workers Rules, 1963
7. Amendment of certificate of registration.
(1)The certificate of registration granted under rule 5 may be amended by the Chief Inspector or an Inspector duly authorised by him in this behalf.(2)An employer shall, within thirty days of the day when the cause of amendment arises, submit to the Chief Inspector or an Inspector duly authorised by him in this behalf, an application stating the nature of amendment and reasons therefor.(3)The fee for the amendment of the certificate of registration shall be [hundred rupees] [Substituted for 'fifty rupees' vide Punjab Government Notification No. G.S.R. 26/C.A. 27/61/S. 40/Amd.(14)/2002, dated 24.5.2002.] plus the amount, if any, by which the fee that would have been payable if the licence had been originally issued in the amended form exceeds the fee originally paid for the certificate of registration.
