Section 16 in Registration and Licensing of Industrial Undertakings Rules, 1952
16. Variation or amendment of licences.
(1)Any owner of an industrial undertaking in respect of which a licence has been granted, who desires any variation or amendment in his licence shall apply to the Ministry of [Industrial Development] [Substitued by G.S.R. 270(E), dated 14th June, 1974] giving the reasons for the variation or amendment.(2)The Ministry of [Industrial Development] [Substitued by G.S.R. 270(E), dated 14th June, 1974] after carrying out such investigation as it may consider necessary, may vary or amend the licence. The Ministry of Commerce and Industry may also consult the Licensing Committee before coming to a decision.
