Section 13(3) in Inter-State Migrant Workers (Regulation of Employment and Conditions of Service) (Punjab) Rules, 1983
(3)(i)If the Licensing Officer allowed the application, he shall require the applicant to deposit 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 fees originally paid for the licence.(ii)On the applicant depositing the requisite amount, the licence shall be amended according to the orders of the licensing officer.
