(3)The licensee who desires to have his licence amended shall submit to the licensing authority:--(i)an application duly filled in and signed in Form I;(ii)the licence sought to be amended together with the approved plan attached to it;(iii)where any alteration in the licensed premises has been carried out, three copies of the properly drawn plans showing the alterations sanctioned under rule 35 by the licensing authority;(iv)fee for amendment of the licence as specified in sub-rule (2).
